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Judgment
Bhaskar Raj Pradhan, J
Heard Mr. Pradeep Aggarwal, learned Counsel for the petitioners. Also heard learned Deputy Solicitor General of India for the respondent nos. 1 and 3 and learned Additional Advocate General for the respondent no.2 who appears on advance notice. The rest of the respondents are not represented.
It is stated that the impugned show cause notice has been issued by respondent nos. 6 and 7. No affidavit of service upon these respondents has been filed by the petitioners. The learned counsel for the petitioners are permitted to file an affidavit of service within a period of three days hence.
It has also been pointed out by the learned counsel for the parties that similar matters which were filed before this Court has now been transferred to Supreme Court and those matters along with others matters are pending consideration before the Supreme Court. The learned counsel are also requested to place on record all orders passed by the Supreme Court in these and connected matters for effective determination on steps to be taken in this writ petition.
List this matter again on 20.09.2024.