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Judgment
12 paragraphs · 230 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in respect of M.A Nos. 205 to 208, 353, 354, 390 to 396, 411 and
437 to 439 of 2021 filed in this batch of petitions. The prayer in the MAs is to delete respondent no. 2, a competing MSO of the petitioner on the
ground that it is neither a necessary nor a proper party. Learned counsel for respondent no. 2 has relied upon several orders passed by this Tribunal
in similar matters deleting respondent no. 2, a rival MSO.
Considering the aforesaid submissions and the orders passed earlier including order dated 9.11.2021 in MA No. 76 of 2021 arising out of B.P. No. 107
of 2021, the prayer for deletion of respondent no. 2 is allowed.
The M.As are accordingly allowed and disposed of. Amended memo of parties should be filed by the petitioner within three weeks.
From the submissions, it appears that the non appearing respondents in these petitions have been served with notice through different modes long back
between the months of June and October 2021. Inspite of ample opportunities, they have chosen not to appear. Hence, the prayer for exparte
hearing qua non appearing respondents is allowed.
Let the matter be listed before the Court of Registrar on 25.2.2022 for passing necessary orders and directions to make the petitions ready for
hearing.