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Judgment
4 paragraphs · 185 wordsHeard learned counsel for the petitioner, learned counsel for respondent no. 2 and Mr. Sharath Sampath who has so far appeared for respondent no. 1 by filing Vakalatnama only in B.P. Nos. 293,295,296 and 297 of 2021. He prays for two weeks' more time for filing reply and further time for Vakalatnama and reply in remaining four petitions. Learned counsel for respondent. 2 also prays for some more time to file reply.
By way of last opportunity two weeks further time is granted for filing reply on behalf of respondent no. 2 and on behalf of respondent no. 1 who have appeared by filing Vakalatnama. Respondent no. 1 in other petitions who have not appeared by filing Vakalatmana are given last opportunity to file Vakalatnama along with reply within two weeks, failing which it will be presumed that they have chosen not to appear in spite of notice and shall be proceeded ex-parte.
If reply is filed by any of the respondents within time indicated above, petitioner may file rejoinder, if required, before the next date.
Post the matter under the same head on 20.01.2022.