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Judgment
6 paragraphs · 102 wordsAhanthem Bimol Singh, J
Heard Mr. Y. Nikhil, learned counsel appearing for the petitioners.
Issue notice returnable within 4(four) weeks’.
Mrs. L. Monomala, learned GA entered appearance and accepts notice on behalf of respondent nos. 1 & 2, hence no formal notice is called for in respect of the said respondents.
Petitioners are to take steps for service of notice upon respondent no. 3 by way of dasti service as well as speed post service. Steps should be taken within one week and petitioners are to file affidavit showing proof of service of such of notice.
List this case again on 20.03.2026.