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Judgment
S. Datta Purkayastha, J
Heard Mr. B. Majumder, learned Dy.SGI for the respondents-Union of India.
As it appears, no notice was served upon respondent no.2.
Issue notice upon the respondent no.2 by registered post with A.D.
Petitioner is to take steps for service of notice upon respondent no.2 within seven days.
Mr. Majumder, learned Dy.SGI submits that counter affidavit of respondent no.3 is ready and is waiting for vetting and, therefore, a short adjournment may be granted.
Already last opportunity was given to respondent no.3 and some other respondents to submit counter affidavit. Anyway, considering the submission of learned Dy.SGI, a fresh opportunity is given to respondent no.3 only to submit counter affidavit by two weeks.
List the matter on 28.07.2025.