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Judgment
B. Bhattacharjee, J
On the last occasion, 2 (two) weeks’ time was granted to the respondent No.8 to file the affidavit-in-opposition on the basis of the prayer made by the learned counsel appearing for the said respondent.
The office note indicates that the affidavit-in-opposition on behalf of the respondent No.8 has not yet been filed. Today, there is no representation on behalf of the said respondent.
For the interest of justice the matter is adjourned for 2 (two) weeks. Meanwhile, it will be open to the respondent No.8 to file the affidavit-in-opposition.
It is made clear that no further time will be granted to the said respondent for filing the affidavit-in-opposition.
List accordingly.