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Judgment
Dr. Sanjeeb K Panigrahi, J
This matter is taken up through hybrid arrangement. 2. Heard.
Since the Opposite Party No.2/ informant has already entered her appearance through Mr. D.K. Misra, learned counsel, let the learned counsel for Petitioners serve an extra copy of the brief on him within two working days hence.
At this juncture, though learned counsel for the Petitioners and the learned counsel for the Opposite Party No.2/informant in one tone submit that both the parties are ready for amicable settlement of the dispute, they have not yet filed any joint affidavit to that effect.
In such view of the matter, they are directed to file a joint affidavit for the above purpose and communicate a copy thereof to the local Police Station before the next date of listing of this matter.
List this matter on 23rd March, 2026.