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Judgment
3 paragraphs · 95 words
Bhaskar Raj Pradhan, J
1.
An affidavit dated 26.02.2025 has been filed on behalf of the respondent no.4 providing details of the postal address, mobile number and email address of the office bearers of the respondent no.4. It has been signed by the president of the respondent no.4. The affidavit also states that the respondent no.4 does not want to pursue this matter filed before this Court any longer. The said affidavit is taken on record.
2.
According to the learned counsel for the parties, pleadings are complete. List this matter for hearing on 22.05.2025.