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Judgment
Meenakshi Madan Rai, J
None enters appearance for the Respondents No.7 and 8.
As per Registry’s report Notice issued to the Respondent No.7 is “item delivered” and Notice issued to Respondent No.8 is returned unserved with the remarks “No such person at this address, RTS”.
Learned Counsel for the Applicants shall take steps for Respondent No.8.
It is submitted by Learned Counsel for the Respondents No.1 to 6 that the MACT (Execution) Case No.09 of 2024 has already been disposed of, by the Learned Motor Accidents Claims Tribunal, Gangtok, Sikkim and the awarded amount in total made to the Claimants finally.
Learned Counsel for the Applicants undertakes to obtain instructions on this aspect and seeks short date.
List on 21-03-2025.