Sri Lakshmi Devi Communications vs Andhra Pradesh State Fibernet Limited And Ors

Learned counsel for the petitioner is permitted to file rejoinder after serving a copy thereof upon the other side, by tomorrow.  Nobody appears for respondent no. 2.  The order sheet discloses that Mr. Suranjan Roy had appeared on behalf of respondent no. 2 on 13.4.2021 and on his prayer, four weeks' time was granted for reply.  Thereafter, Mr. Suranjan Roy did not appear but he communicated with learned counsel for the petitioner and desired some more time for filing reply.  Further one week's time was granted for such reply.  The records disclose that Mr. Suranjan Roy, Advocate did not file Vakalatnama or reply  and  has not  appeared  on the last three dates   between  August and  November, 2021.  In  above  situation  respondent no. 2  has  to  be  treated as a party   who  has  chosen  not  to appear  in  spite of notice.  If  nobody will appear on    behalf  of  the respondent  no. 2  along   with   proof  of  filing reply on  the next date, the right to file reply shall stand closed and the proceeding against respondent no. 2 shall be ex-parte.  Let a copy of this order be communicated to respondent no. 2

Post the matter under the same head on 7.1.2022.