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Judgment
9 paragraphs · 232 wordsBhaskar Raj Pradhan, J
According to the Registry’s note dated 18.10.2023 neither un-served notices nor AD cards received back from respondent nos. 5 to 26 and 28 so far. It further says that the postal tracking report reflects the position of notices as under:-
(1) Item delivered to respondent nos. 5, 10, 11, 15, 16, 17, 21, 22, 23, 25, 26 and 28.
(2) Dispatched to BO with respect to notices issued upon respondent nos. 6, 7, 14 and 24.
(3) Item dispatched with respect to notices issued upon respondent nos. 8, 9, 12, 18 and 20 and
(4) Item received with respect to notices issued upon respondent nos. 13 and 19.
Further, the registry’s note dated 07.10.2023 reflects that the un-served notice upon respondent no.27 has been received by the Registry with remarks stating that there is no such addressee at the address given.
Respondent nos. 1 to 3 are represented by the learned Additional Advocate General. Respondent no.4 is represented by Mr. Bhusan Nepal, learned counsel. Respondent nos. 8, 9, 11, 14, 18, 19, 24, 25 and 26 are represented by Ms. Gita Bista, learned counsel. Respondents who are now represented may file their counter-affidavits within a period of three weeks. Two weeks thereafter, to the petitioners, to file rejoinder, if any.
List on 12.12.2023 to await the services of the notices upon the un-served respondents.