Heard learned counsel for the petitioner and learned counsel for respondent no. 2 in all the petitions except BP No. 271 of 2021.
Learned counsel for the petitioner wants two weeks’ further time for filing reply to the M.As filed by Mr. Vibhav Srivastava, Advocate on behalf
of respondent no. 2 in all the matters except BP No. 271 of 2021. By way of last opportunity, two weeks’ further time is granted. If reply is
filed, rejoinder, if required, may be filed before the next date.
Learned counsel for the petitioner prays for, and is granted, two days’ further time for filing affidavit of service in respect of respondent no. 1 in
BP Nos. 263, 266, 269 and 276 of 2021. From submissions it appears that in these matters, service has been effected on 9.10.2021 and as per AOS
already filed, service on respondent no. 1 has been effected in BP No. 271 of 2021 on 6.10.2021. In spite of notice served through paper
publication, in the aforesaid matters and also on respondent no. 1 in other petitions in the month of August 2021, respondent no. 1 has chosen not to
appear in any of the petitions.Â
The prayer for exparte hearing is found to have merits and it is accordingly, allowed against all the non-appearing respondents.
M.A. No. 156 of 2021 in BP No. 271 of 2021 is awaiting service of notice on the same very respondent no. 1 against whom petition is now to be
heard exparte. However, as prayed, affidavit of service in respect of M.A. may be filed within 10 days, as prayed. The M.As filed on behalf of
respondent no. 2 shall be considered on merits on the next date.
BP No. 271 of 2021 alongwith M.A No. 156 of 2021 should be listed separately on the next date.
Post the matters under the same head on 17.1.2022.
The interim order shall continue till the next date.
