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Judgment
7 paragraphs · 120 wordsAhanthem Bimol Singh, J
Heard Mr. Deepak Prasad Sahu, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. Th. Sukumar, learned Government Advocate entered appearance and accepts notice on behalf of the respondents No. 1 & 2 and Mr. P. Tamphamani, learned counsel entered appearance and accepts notice on behalf of the respondent No. 8, hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondents No. 3 to 7 and 9 to 21 by speed post.
Steps should be taken within one week.
List this case again on 13.03.2023. Prayer for passing interim order will be considered on the next date.