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Judgment
Heard learned counsel for the appellant and learned counsel for respondent no. 1. On behalf of respondent no. 1 reply has been filed to the memo of
appeal as well as to the M.A Nos. 412 and 413 of 2021. Appellant wants two weeks' time to file rejoinder to the replies to the M.As so that MAs
may first be heard on the next date. Appellant wants to file a rejoinder in the light of outcome of the two M.As. The prayer is allowed.
Rejoinder to the MAs may be filed within two weeks. The M.As shall be heard on the next date.
Respondent no. 2 has not appeared. Let AOS be filed by the appellant within two weeks so that if required, order for exparte hearing may be
considered.
Post the matter under the same head on 18.2.2022.