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Judgment
6 paragraphs · 132 wordsKH. Nobin Singh, J
(Video Conference)
From the office report dated 24-11-2021, although appropriate steps have been taken by the learned counsel appearing for the petitioners for service of notice upon the respondent No. 3, it is not clear as to whether respondent No. 3 has been served with the notice or not.
Learned counsel appearing for the petitioner is directed to find out from the net as to whether respondent No. 3 has been served with the notice or not and if yes, and affidavit to that effect be filed by the next date.
As prayed by Shri P. Tamphamani, learned Advocate, list the matter on 28-01-2022 so as to enable him to file counter in the matter.
Interim order granted earlier by this court shall continue till the next date.