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Judgment
3 paragraphs · 89 words
Bhaskar Raj Pradhan, J
1.
On instructions received by the learned counsel for the petitioners it is pointed out that the petitioner no.1 which has filed the writ petition has since wound up and its name struck off in the year 2022. No affidavit to that effect has been filed by the petitioners till date. An opportunity is granted to the petitioners to file an affidavit stating the same within ten days hence.
2.
On the request of the learned counsel for the petitioners, list this matter on 23.08.2024.