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Judgment
Anubha Rawat Choudhary, J
Learned counsel for the petitioners Mr. Gaurav Raj is present.
Learned counsel for the respondent-JUVNL Mr. Mukesh Kumar Sinha is also present.
Learned counsel for the petitioner submits that I.A. No. 2047 of 2021 has been filed for modification of order dated 16.12.2020 by which the petitioner was directed to take steps for issuance of notice upon respondent Nos. 5 to 31 and requisites were directed to be filed. The learned counsel submits that since private respondents i.e. respondent Nos. 5 to 31 are on transferrable post, this I.A. has bee filed for modification so that the notices may be served upon them through their employer i.e. JUVNL.
The respondent JUVNL has no objection to the interlocutory application.
Accordingly, I.A. No. 2047 of 2021 is hereby allowed. The order issuing notice dated 16.12.2020 is modified to the extent that counsel for the petitioner will handover the required number of notices to the respondent –JUVNL’s counsel, who in turn may ensure service of notice upon the concerned respondents through its Law Department and file an affidavit before this court regarding service of notice.
The requisites for service of notice upon respondent Nos. 5 to 31 be filed by the petitioners in the registry by 15.03.2022 and the registry would hand over the notices to the learned counsel for the petitioners latest by 25.03.2022 fixing the next date of hearing as 22.04.2022. Thereafter the learned counsel for the petitioners would proceed as per para 5 above.
Post this case on 22.04.2022 awaiting affidavit of the respondents JUVNL regarding service of notice upon private respondents.