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Judgment
7 paragraphs · 146 wordsHeard learned counsel for the respondent no. 2/applicant and learned counsel for the petitioner/non-applicant in respect of M.A. No. 70 of 2021.Â
Respondent no. 2 has prayed for its deletion on the ground that in the facts of the case it is neither a necessary nor a proper party. Learned counsel
for the appellant has placed reliance upon several orders passed in similar facts and circumstances whereby respondent no. 2 in those petitions, a rival
MSO of the petitioner, was deleted. Following those orders including order dated 9.11.2021 passed in M.A. No. 76 of 2021 arising out of B.P. No.
107 of 2021, the payer for deletion of respondent no. 2 is allowed. The M.A. is accordingly allowed and disposed of. Petitioner should file
amended memo of parties within three weeks.
List the matter before the Court of Registrar on the date already fixed i.e. 11.3.2022.