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Judgment
5 paragraphs · 132 wordsBHASKAR RAJ PRADHAN, J
It is noticed that in the record of the orders passed by this court on 26.08.2022, 02.09.2022 and 27.09.2022 the name of only one respondent is reflected however, there are two respondents. The said orders stands corrected accordingly.
According to the note dated 07.11.2022 issued by the registry neither unserved notice nor AD card has been received back from respondent no. 1 so far. However, as per the postal tracking report delivery seem to be confirmed. The respondent no.1 is neither present in person nor through any counsel.
The learned counsel for the respondent no.2 seeks five weeks time to file counter-affidavit. Considering the issue involved, three weeks is granted to the respondent no.2. Two weeks thereafter, to the petitioner, to file rejoinder, if any.
List on 03.03.2023.