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Judgment
5 paragraphs · 92 words
Arindam Lodh,J
Heard Mr. D. Sarma, learned Additional GA for the petitioner.
Issue Notice calling upon the respondents to show cause as to why the order dated 23.11.2022 passed by this court in WP(C) 469 of 2021 shall not be reviewed, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 23.06.2023.
The petitioner shall take steps for service of notice upon the respondents by registered post with AD within 7 days from today.