AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 135 wordsMr. Abhishek Dubey appears on behalf of Respondent No.1 in B.P.No.367 of 2021 and seeks permission to file his Vakalatnama in the matter. It was further submitted that the matter proceeds ex-parte against Respondent No.1 in the light of the Order dated 04.02.2022 and, thus, a prayer that they intend further to file an appropriate application for setting aside that part of the Order fixing the matter ex-parte against them. As prayed, Respondent No.1 may file the appropriate Miscellaneous Application within two weeks from now. Let the Vakalatnama be placed on record.
Four weeks further time is prayed by the Petitioner to file their evidence affidavits in these matters. The Respondents may file their evidence affidavits within four weeks thereafter in B.P.No.361 of 2021. Let the matter be listed for directions on 19th December, 2022.