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Judgment
9 paragraphs · 107 words
Meenakshi Madan Rai, J
Learned Counsel Ms. Tara Devi Chettri enters appearance on behalf of the Respondent No.1 and undertakes to file Vakalatnama during the course of the day.
None appears for the Respondents No.2, 3, 4 and 5.
The Registry reports that as per the online postal tracking report the item has been “delivered”.
Learned Counsel for the Respondent No.1 seeks short date to file response to the application under Section 5 of the Limitation Act, 1963.
In the meanwhile, the Applicants seek re-issuance of Notice to the Respondents No.2, 3, 4 and 5.
Notice be issued.
Requisites be filed within three days.
List on 03-06-2024.