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Judgment
6 paragraphs · 135 wordsArindam Lodh, J
Heard Mr. P. Gautam, learned senior GA appearing for the respondents no.1 and 2, Mr. Bibhal Nandi Majumder, learned counsel assisted by Mr. DJ Saha, learned counsel appearing for the respondents no.3 and 4, and Mr. K. Pandey, learned counsel appearing for the respondents no.5 to 7.
Let a notice be issued calling upon the respondents to show cause as to why a rule should not be issued as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.
Notice is made returnable within 6(six) weeks.
Since all the respondents have already entered their appearance, no formal notice is called for.
List the matter on 24.04.2025. In the meantime, the respondents may file their counter affidavits, if they so desire.