AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 98 wordsAhanthem Bimol Singh, J
Heard Mr. R.K. Umakanta, learned senior counsel appearing for the applicant.
Issue notice, returnable within three weeks.
Ms. Sharmila, learned counsel entered appearance and accepts notice on behalf of respondent No. 2, hence no formal notice is called for in respect of the said respondent.
Applicant is to take steps for service of notice upon respondents No. 1(i) to (vii) by way of speed post service.
Steps should be taken within one week and the applicant is to file an affidavit showing proof of service of such notice.
List this case again on 28-02-2025.