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Judgment
9 paragraphs · 111 wordsS. Datta Purkayastha, J
Heard Ld. Counsel of both sides.
Necessary order is passed in IA No.3 of 2025 for incorporation of names of legal representatives of respondent No.5 in this petition as respondent No.5 is reported to be dead.
Issue notice upon the substituted legal representatives immediately.
Dasti service is also approved.
Ld. Counsel Mr. Dhruba Jyoti Saha has appeared for respondent No.1.
Ld. Sr. Counsel Mr. Debalay Bhattacharya submits that by way of dasti service notices upon all the respondents except respondent No.5 are duly served.
The appearing respondent No.1 submits that no written objection will be submitted by them.
List the matter after service of notice is complete.