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Judgment
Bhaskar Raj Pradhan, J
The Order dated 18.05.2023 records that neither the AD card nor unserved notices has been received by the registry with regard to the notices issued to the newly impleaded respondent nos. 1A and 1B. However, the tracking report, status is shown as ‘item delivery confirmed’. The newly impleaded respondents are not represented even today. The record also reveals that the position of service upon respondent no.2 is also the same.
In view of the situation the learned Senior Counsel representing the petitioner prays for re-issuance of notices upon respondent no.2 as well as the newly impleaded respondent nos. 1A and 1B. Issue notice upon respondent no.2 as well as newly impleaded respondent nos. 1A and 1B subject to filing of requisites within three days. ‘Dasti’ in addition is permitted.
The learned counsel for the respondent nos. 1 and 3 seeks further time to file their counter-affidavits if required. They shall do so within a period of three weeks.
List the matter on 04.09.2023.