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Judgment
Heard learned counsel for the petitioner. She submits that affidavit of service shall be filed wihtin one week to show that respondents have been served between 2nd August and 17th August 2021 except respondent no. 1 in BP Nos. 493 and 496 of 2021. They have been served with email but the speed post has returned. As prayed by her, affidavit of service be filed within 10 days. Petitioner is allowed to serve fresh notice upon respondent no. 1 in BP Nos. 493 and 496 of 2021 and file affidavit of service within four weeks.
Today, Mr. Nasir Husain, Advocate has appeared for respondent no. 2 in BP no. 490 of 2021. As prayed, he is granted four weeks' time to file vakalatnama alongwith reply / appropriate application.
Awaiting appearance of the respondents, post the matter under the same head on 30.11.2021.
Prayer for exparte hearing against non appearing respondents shall be considered on the next date.
Interim order to continue till the next date.