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Judgment
5 paragraphs · 145 wordsBhaskar Raj Pradhan, J
Although applicant were directed to deposit the requisites for issuance of fresh notice upon the respondent nos. 6A and 6B by this Court, the applicant failed to do so. Consequently, respondent nos.6A and 6B have not been served. Mr. N. Rai, learned Senior Counsel for the applicant undertakes to deposit the requisites within two days hence. Permitted. The respondent no.8’s reply to I.A. No. 1 of 2024 is on record.
Mr. Umesh Ranpal, learned counsel for the respondent no.7 submits that he has e-filed the reply however, the registry has no record of it as yet.
Mr. N. Rai, learned Senior Counsel also states that he has not received any email as yet. The respondent no.7 may serve the parties who have not been served within a period of two days hence.
List this matter on 04.10.2024.