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Judgment
6 paragraphs · 106 wordsAhanthem Bimol Singh, J
When the matter is called up, none represented the petitioner.
Mr. A. Vashum, learned GA appeared on behalf of the respondents No. 2, 3 & 4.
Office note dated 08.04.2022 indicated that the petitioner has not taken steps for service of notice upon respondents No. 1 & 5.
As the counsel for the petitioner is absent today, let this case be listed again on 09.05.2022.
In the meantime, the State respondents are at liberty to file their counter affidavit, if so advised and the petitioner is also directed to take necessary steps for service of notice upon respondents No. 1 & 5.