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Judgment
3 paragraphs · 124 wordsThe matter proceeds ex-parte against the remaining respondents.
Four weeks’ further time is prayed and allowed to the petitioner for filing their rejoinder qua reply filed by respondent no. 1 in B.P. No. 361 of 2021. Subsequent to disposal of connected M.As. in B.P 379 of 2021 and B.P. No. 384 of 2021 by order dated 24.3.2022 the name of respondent no. 2 was deleted from the array of parties. Amended memo of parties has been filed in B.P. No. 379 of 2021 alone. It was submitted by the petitioner that they shall be filing amended memo of parties in B.P. No. 384 of 2021 during the course of the day. The prayer is allowed.
Let the matter be listed on 30.5.2022 for directions