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Judgment
4 paragraphs · 152 wordsHeard learned counsel for the petitioner. Nobody appears for respondent no. 1. Learned counsel for respondent no. 2 has pressed MAs seeking deletion of respondent no. 2 in all the petitions. Let reply to the MAs be filed within four weeks positively. Copy of the MAs were served in October 2021 itself. The MAs shall be considered on merits on the next date. Rejoinder, if required, may be filed by the next date.
Learned counsel for the petitioner has pressed for an order for ex-parte hearing qua respondent no. 1. Service of notice was effected on respondent no. 1 in these petitions between June and October 2021. One last opportunity is granted. Order for ex-parte hearing against respondent no. 1 shall be passed against the non-appearing respondents on the next date.
Post the matter under the same head on 3.2.2022.
Matter need not be listed before the Court of Registrar on 18.1.2022.