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Judgment
12 paragraphs · 182 wordsSanjay Kumar Dwivedi, J
Notice upon the Opposite party nos.3, 7, 8, 10 and 15 have been validly served.
Notice upon Opposite party nos.6 and 16 have been received by their mother who is O.P.No.3.
The notice upon the O.P.Nos.9 and 11 has been refused to take by their mother.
Notice upon the O.P.No.14 has been received by the grand-son.
Thus, notice upon them are deemed to be served.
Office note suggest that the O.P.Nos.1 and 2 have left for their heavenly abode.
Learned counsel for the petitioner submits that he will take appropriate steps for notice with regard to O.P.Nos.1 and 2 within two weeks.
Notice upon the respondent nos.4, 5, 12 and 13 have not been served as yet.
Learned counsel for the petitioner will take fresh steps for notice upon them by registered post with A/d as well as under ordinary process for which requisites etc must be filed within a week.
Interim order shall remain in force till the next date.
Let this matter appear on 07.04.2025.