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Judgment
Case taken up. Learned Counsel for Petitioner as well as Respondent Nos. 1, 2, 3 and 4 are present.
It was wrongly mentioned in order dated 18.12.2023, regarding death of Respondent No. 1, because Respondent No. 1, is a Company and it had filed its reply. It was Respondent No. 5, who had died, and owing to typographical error, it was written to be Respondent No. 1. Let name of Respondent No. 5 be got deleted and amended memo be got filed on the record.
Power for Respondent Nos. 1, 2 and 4 is already on record and for Respondent No. 3, the same is to be filed, in the course of the week. Let it be filed so. Let the reply by Respondent Nos. 2, 3 and 4, be got filed, within three weeks.
Replication cum rejoinder, if needed, may be filed by Petitioner, within three weeks thereafter.
List the matter on 07.05.2024 “for further hearing”.