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Judgment
4 paragraphs · 96 words
Bhaskar Raj Pradhan, J
1.
Pursuant to the order passed by this court on 18.05.2023 the amended Writ Petition impleading the newly added respondents have been filed.
2.
Issue notice upon the newly added respondents, subject to filing of requisites within three days. Along with a copy of the amended Writ Petition, copies of all pending interim applications shall also be served. Should the respondents who are represented in court today desire to file their response to I.A. No. 04 of 2023 they should do so within a period of four weeks.
3.
List on 18.08.2023.