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Judgment
9 paragraphs · 218 wordsMr. Aditya Krishna, Advocate appears for R-1 in B.P. No. 671 & 692/2020. Nobody appears for R-1 in B.P. No. 669 & 686/2020, which are now
fixed ex-parte against R-1 in compliance of the directions passed by Hon’ble Bench vide order dated 10.3.2021. Prayer was made on behalf of
R-1 in B.P. No. 671 & 692/2020 that they may be given two weeks time for filing vakalatnama and further four weeks for filing reply. Prayer is
allowed. Mr. Vikrant Kumar, appearing for R-2 in all the matters, seeks further time for filing reply and further submits that they have already served
a copy on the petitioner.  Four weeks time is given to R-2 also for filing their reply.   Mr. Himanshu Lilani, appearing for the petitioner,
submitted that R-1 has appeared in B.P. No. 671 & 692/2020 at a belated stage and thus the opportunity granted to them for filing reply may be
granted by way of last opportunity.  Since R-1 had appeared today itself, it appears a bit pre-mature to grant time by way of last opportunity. Â
But R-1 must adhere to the time given to them failing which further extension of time for filing reply may be subject to payment of cost.  List the
matters on 18th May, 2021 for directions.