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Judgment
8 paragraphs · 92 words
Meenakshi Madan Rai, J
Notice issued to Respondents No.2 and 6 served.
Notice issued to Respondent No.7 has been returned unserved with the remarks “not known, R. D. to the sender”.
Learned Counsel for the Applicant shall take steps for Respondent No.7.
Mr. Bhim Shankar Pradhan, Learned Counsel enters appearance for the Respondents No.1, 3, 4 and 5, and undertakes to file Vakalatnama within a week. He submits that the Respondent No.2 has passed away during the interim and accordingly seeks to take steps.
Considered.
Let steps be taken.
List on 16-04-2025.