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Judgment
3 paragraphs · 129 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2. Affidavit of service has been filed to show that notice was served upon the respondents between 4th and 10th June 2021. Since respondent no. 1 in these petitions has not appeared inspite of sufficient time and opportunity, the prayer for exparte hearing qua respondent no. 1 is allowed.
Respondent no. 2 has filed M.As seeking deletion. Copy of the M.As was served on the petitioner long back on or about 28.9.2021. If they want to file any reply, they must do it in three weeks. Further time shall be only on appropriate costs. If reply is filed, respondent no. 2 may file rejoinder before the next date.
Post the matter for considering the M.As, on 20.12.2021.