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Judgment
3 paragraphs · 101 wordsBhaskar Raj Pradhan, J
Except for respondent nos. 1 to 5, 7 and 8 none of the respondents are represented. Respondent nos. 9, 10 and 11 are personally present. They submit that they do not desire to contest the present appeal. The notices issued upon respondent nos. 6A and 6B have returned unserved. The petitioner to take steps to provide the correct and complete address of these respondents. The respondents who are represented before this Court desires to file response to I.A. No.01 of 2024 and seeks further time. Two weeks as prayed for is granted.
List on 29.08.2024.