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Judgment
8 paragraphs · 107 wordsS. Datta Purkayastha, J
No service return in respect of notice of respondent No.6.
Note of this Registry regarding notice of respondent Nos.8 and 9 is not specific whether same were served upon them or not.
Notice returned in respect of respondent No.10 on the ground of incomplete address. Petitioner is to take step in respect of respondent No.10 accordingly.
Registry will pursue service return of notices regarding which no specific delivery report is there.
Ld. GA for respondent No.1 and Ld. Counsel, Mr. K. Deb for respondent No.2 and 3 have sought for an adjournment to submit counter affidavit.
Considered.
List the matter after Puja vacation.