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Judgment
Heard learned counsel for Bank of Maharashtra (Respondent No. 3) on whose behalf M.A. Nos. 258, 259 and 260 of 2021 have been filed in these appeals. Bank of Maharashtra respondent no. 3 has filed the present M.As. only in August, 2021 for setting aside an order for ex-parte hearing against it passed on 5.2.2021.
Learned counsel for the appellant has objected the prayer in the M.A. on various grounds. She submits that pleadings in the M.A. are not clear to her and it is difficult to file a para-wise reply. However, as prayed, four weeks' time is granted for filing reply to bring on record all the relevant facts as to why prayer for recalling ex-parte order should not be allowed. Rejoinder, if required, may be filed on behalf of respondent no. 3 before the next date. The M.A. shall be considered on the next date.
On behalf of Andhra Bank if any application is filed for restoration or for recalling ex-parte order in the connected appeals, the same shall be placed for orders in due course.
Post the matter under the head "For Directions" for hearing of the application of Bank of Maharashtra on 25.1.2022.