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Judgment
6 paragraphs · 97 words
I.P. Mukerji, CJ
On the prayer of learned counsel for the petitioner, the name of respondent No.4 be struck off from the Cause Title as the writ petitioner does not want to proceed against him.
Respondent Nos.1 to 3 and 6 are represented by learned counsel.
Affidavit-in-opposition by 16th May, 2025; affidavit-in-reply may be filed by 28th May, 2025.
Advocate-on-Record for the writ petitioner shall communicate this order along with a copy of the writ petition to the respondent No.5 who may file his affidavit-in-opposition by the aforesaid date.
List this writ petition on 2nd June, 2025.