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Judgment
Bhaskar Raj Pradhan, J
A typographical error is noticed in paragraph 2 of the Order dated 26.03.2024. In place of “respondent no.4” it is mentioned that unserved notice upon “respondent no.3” has been received back with the remarks “Address cannot be located, hence return to sender”. It seems that the petitioners did not take any steps because of the error. Error stands rectified. Issue fresh notice upon the respondent no.4 subject to filing of requisite within three days. “Dasti” in addition is permitted.
Insofar as respondent no.5 to 7 are concerned the office note dated 21.03.2024 states that neither AD cards nor unserved notices have been received back from respondent nos. 5 to 7 so far. However, the postal tracking report indicates that the notices have been delivered to the addressees.
Issue fresh notices upon respondent nos. 5 to 7 through the Court process server of the District Court, Gyalshing. Requisites may be filed within three days for the same.
List thereafter, on 12.07.2024.