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Judgment
Bhaskar Raj Pradhan, J
In spite of service of notices the contesting respondent nos. 1 to 8 are neither present nor represented before this Court today. The records however, reveals that the AD card has been received back duly served upon the respondent nos. 1 to 8. The signature on the AD card however, does not tally with the signature of the respondents and the AD card records only the name of the respondents and the area of their residence without anything more which looks incomplete. This is a contested case. In view of the same, let notices be re-issued upon the said respondents through the Court process server. Requisites be filed within three days for the same.
List it after the reopening of the ensuing winter vacation.