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
6 paragraphs · 114 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent in any of the matters. Affidavits of service have been filed
disclosing that the respondents in these petitions have been served with notice through various modes between 25.3.2021 and 23.10.2021. In spite of
opportunity, they have chosen not to appear. In the facts of the case, prayer of ex-parte hearing deserves to be allowed.
The petition shall be heard ex-parte qua the non-appearing respondents. Learned Registrar shall pass necessary orders to make the petition ready
for hearing.  Â
Post the matter before the Court of Registrar on 15.2.2022 for passing necessary orders and directions to make the petitions ready for hearing. Â