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Judgment
7 paragraphs · 130 wordsArindam Lodh, J
Heard Mr. G.S. Bhattacharjee, learned counsel appearing for the petitioner. Also heard Ms. S. Chakraborty, learned counsel appearing for the respondent no.1.
Issue notice calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.
Notice is made returnable within 6(six) weeks.
Since Ms. Chakraborty, learned counsel appears and accepts notice on behalf of respondent no.1, issuance of formal notice is waived.
The petitioner is to take steps for causing service of notice upon respondents nos.2, 3 and 4 within a period of 3 (three) days by registered post with A/D.
List the matter on 16.08.2023.