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Judgment
5 paragraphs · 124 wordsBiswanath Somadder, CJ
It appears that there has been no effective service of notice rendered upon the non-appearing respondents, by the learned Advocate-on-Record of the petitioner. We, therefore, direct the learned Advocate-on-Record of the petitioner to ensure effective service of notice upon the non-appearing respondents and file an affidavit of service on or before the next date, indicating service as directed herein.
We take notice of the fact that the State-respondents have already filed their affidavit-in-opposition in terms of our earlier order dated 14th March, 2024.
Reply thereto, however, has not been filed till date. The petitioner is at liberty to file his reply thereto on or before the next date.
List this matter six weeks hence, under an appropriate heading for further consideration.