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Judgment
2 paragraphs · 166 wordsHeard learned counsel for the respondent no.2/applicant and learned counsel for the petitioner/non-applicant in respect of M.As. filed in all these petitions seeking deletion of respondent no. 2, a rival MSO of the petitioner on the same very grounds as are indicated in the order dated 9.11.2021 passed by this Tribunal in M.A. No. 76 of 2021 arising out of B.P. No. 107 of 2021. Since the facts and circumstances are more or less identical, the prayer made in the M.As. is allowed for the same very reasons and respondent no. 2 is deleted from the array of respondents. M.A. No. 341 of 2021 along with M.A. Nos. 315-318 of 2021 are allowed and disposed of. Amended memo of parties should be filed by the petitioner within two weeks. The matter is already posted for ex-parte hearing against respondent no. 1.
Let the matter be listed before the Court of Registrar on 17.01.2022 for passing necessary orders and directions to make the petitions ready for hearing.