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Judgment
2 paragraphs · 126 wordsIt was submitted on behalf of the Petitioner that Respondent No.2 was deleted in B.P.Nos.593, 666, 668, 670 and 691 of 2020 by the Order dated 08.03.2022 of the Hon'ble Bench and B.P.Nos.661, 664, 666, 678, 682, 683, 685 and 691 of 2020 proceed ex-parte against the absent Respondents.
Pleadings are complete in these matters. It was submitted on behalf of the parties that Issues need to be settled in these matters. Two weeks time is prayed and allowed to the Petitioner for filing their draft Issues. The Respondents may file their draft Issues within two weeks thereafter. Let the matter be listed on 17th May, 2022 for Issues. The Petitioner may file their ex-parte evidences in the matters proceeding ex-parte within four weeks from now.