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Judgment
6 paragraphs · 154 wordsBhaskar Raj Pradhan, J
Pursuant to the Order passed by this Court on 06.05.2024, the Petitioners have filed an Affidavit of Service stating that all the Respondents who had yet not been served have been duly served.
Mr. Ranjit Prasad, learned Counsel appearing for Respondents No.15 and 27 seeks to appear for Respondents No.13, 16 and 28 as well. He desires to file Vakalatnama within a period of one week. Permitted.
In spite of service, Respondents No.5, 6, 7, 10, 17, 21, 22 and 23 are not yet represented. They are also not present today.
Mr. Ranjit Prasad and Mr. Sushant Subba, learned Counsel seeks two weeks time to file Counter-Affidavit on behalf of Respondents No.13, 15, 16, 27 & 28 and Respondent No.20, respectively. Two weeks time as prayed for is granted. Two weeks thereafter to the Petitioners to file Rejoinder, if they so desire.
List on 26.06.2024.