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Judgment
The affidavit of service filed by the applicant does not show that the notices were served on the respondents. Hence, learned counsel for the applicant seeks short time to file fresh Memo of Parties with proper addresses of the respondents.
On request, list on 07.11.2019.
CA No. 410/2018
Learned counsel for respondent No. 1 submits that he has already filed reply vide Diary No. 387 dated 25.01.2019. Learned counsel for respondent No. 3 submits that he has filed affidavit vide Diary No. 534 dated 01.02.2019 and seeks more time to file reply. Learned counsel for respondent No. 4 submits that he has already filed reply vide Diary No. 5076 dated 21.12.2018. Learned counsel for respondents No. 6 & 7 seeks more time to file reply.
Notice was not served on respondent Nos. 2, 5 and 8. Issue fresh notice to the said respondents. The applicant shall collect notice from the Registry and send immediately by Speed Post at the registered address as well as through e-mail address available on the Master Data of the company and file affidavit of service along with postal receipt, tracking report and a copy of the e-mail at least two weeks before the next date of hearing.
The respondents who have already represented and who are yet to file reply may file reply at least two weeks before the next date of hearing failing which right to file reply stand forfeited and the CA will be decided as per records available, and rejoinder thereto, if any, by the applicant within one week thereafter with a copy in advance to the counsel opposite.
List on 07.11.2019.
CA No. 303/2019
Issue notice to the respondents. Learned counsel for respondent Nos. 1 and 2 accept notice and seek time to file reply. The applicant shall collect notice from the Registry and send immediately by Speed Post to respondents No. 3 and 4 at the registered address as well as through e-mail address available on the Master Data of the company and file affidavit of service along with postal receipt, tracking report and a copy of the e-mail at least two weeks before the next date of hearing.
List on 07.11.2019.