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Judgment
3 paragraphs · 111 wordsBhaskar Raj Pradhan, J
Counter-affidavit has been filed by the respondent nos. 4, 8, 9, 11, 12, 14, 18, 19, 24, 25 and 26. The records reveal that the notices have been served to respondent nos. 6, 15, and 23 who are neither present nor are they represented. Un-served notices have been received by the Registry in so far as respondent nos. 5 and 28 are concerned. Consignment details have not been found vis-à-vis respondent nos. 7, 10, 13, 16, 17, 21, 22 and 27 are concerned. Re-issue notices upon the un-served respondents subject to filing of requisites within three days. Dasti in addition is permitted.
List on 19.04.2024.