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Judgment
Bhaskar Raj Pradhan, J
The learned Additional Advocate General for the respondent nos. 1 to 3 seeks six weeks time to file counter-affidavit. Time sought for is granted. Two weeks thereafter, to the petitioners to file rejoinder, if required.
The office note dated 23.01.2024 states that unserved notice upon respondent no.3 has been received back with the remarks Address cannot be located, hence return to sender. In so far as respondent nos. 5 to 7 is concerned the office note dated 21.03.2024 states that neither AD cards nor unserved notices have been received back. Tracking report of the postal consignment however, reflects that the items have been delivered to the addresses. Petitioners may take steps in this regard.
List on 29.05.2024.