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Judgment
3 paragraphs · 181 wordsEarlier, Mr. Sunando Raha has appeared for Respondent No.2 in TP-69/2020 but no reply has been filed till date. Nobody appears for Respondent No.2 in TP-69/2020 today.
The Learned Counsel for the Petitioner prays for eight weeks time in TP-73/2020 for filing their Rejoinder-cum-Reply to the Counter Claim filed by the Respondent. The time as prayed is allowed. Four weeks time is prayed by Respondent No.1 in TP-72/2020 for filing their reply as well as Vakalatnama. The Respondent is directed to file their Vakalatnama within one week and the time of four weeks as prayed is allowed for filing their reply but by way of last indulgence.
Since none of the Respondents have appeared in TP-68/2020 till date, an Affidavit of Service was also filed on behalf of the Petitioner on 07/09/2021. Let TP-68/2020 and 69/2020 be listed before the Hon'ble Bench on any convenient date for passing appropriate orders regarding the absent Respondents in TP-68/2020 and regarding right of Respondent No.2 for filing their reply in TP-69/2020. List the matter thereafter before this Court on 5th January, 2022 for directions.