Biresh Kumar, Registrar:— B.P-99/2021 to B.P-104/2021 Proceed Ex-party against all the respondent wherein, evidence affidavits have been filed by the petitioner.
2. Four weeks further time is prayed and allowed to the petitioner in B.P No 106 of 2021 for filling their evidence affidavit. The respondent to file their evidences affidavits within 4 weeks thereafter.
3. As prayed let B.P No. 99 of 2021 to B.P No. 104 of 2021 be separated from this batch of cases and be listed before the Hon'ble Bench on any convenient date under the head “For Ex-party hearing”. B.P No. 106 of 2021 to be listed before this court on 6.3.2023 for Directions.