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Judgment
8 paragraphs · 131 wordsBiswajit Palit, J
Learned senior counsel, Mr. Tapash Datta Majumder assisted by Mr. T. Halam is present for the applicants. None appears for the respondents.
Notice upon respondent No.16 could not be served as according to report of Process Server, he has left for Bangladesh. Accordingly, the applicants may take necessary steps in respect of said respondent No.16.
Notice upon respondent no.18 is duly served but notice upon respondent Nos.5 and 19 could not be served.
Heard Learned Counsel for the applicants.
The applicants may take steps for fresh service of notice upon respondent Nos.5 and 19 within 7(seven) days and file proof of service.
Let us wait for the appearance of respondent No.18 and also appearance of respondent Nos.5 and 19 after service of notices.
List the matter on 30.04.2025.