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Judgment
3 paragraphs · 101 wordsBhaskar Raj Pradhan, J
On 17.07.2023 the learned Government Advocate had appeared and accepted notices on behalf of the respondent nos. 2, 3 and 6. In view of the same, formal notice was not issued to the said respondents. However, the learned Additional Advocate General now submits that he cannot represent respondent nos.2, 3 and 6. In view of the submissions made, requisites may be filed within a period of three days for issuance of notice to the respondent nos. 2, 3 and 6 by the petitioner. Pursuant thereto notices shall be issued to them.
List thereafter, on 29.11.2023.