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Judgment
4 paragraphs · 100 words
Bhaskar Raj Pradhan, J
1.
The notice issued to the respondent no.1 has returned unserved with the remarks ‘no such person in this address’. The petitioners have impleaded the Gram Prasashan Kendra, 10th Aritar GPU, through its Municipal Executive Officer, Rhenock, Pakyong District. Re-issue notice through the court process server, subject to filing of requisites within three days. ‘Dasti’ in addition is also permitted .
2.
Four weeks time as prayed for is granted to the respondent nos. 2 to 4 to file their Counter-affidavits. Two weeks thereafter, to the petitioners to file rejoinder, if any.
3.
List on 21.09.2023.