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Judgment
4 paragraphs · 144 wordsCase taken up. In this bunch of petitions, listed from Item Nos. 08 to 23 in today's cause list, in few of cases, Police details is to be filed by Petitioner and in some of the cases, police station details have already been filed. Let steps be taken, within three weeks. Then after, notices be issued through Police Mode. In cases, where process has been sent in very recent past, wait for report. In cases, where respondents have appeared, or intends to appear, let reply, if any, alongwith vakalatnama, and rejoinder, if any, be got filed within six weeks, after exchange with other side.
Let all cases be fixed on 09.12.2024 "for further directions".
Petitioner should inspect each file within three days, before proceeding further in the matter.
Let a copy of this order be kept in each petition separately.