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Judgment
4 paragraphs · 101 words
Bhaskar Raj Pradhan, J
1.
I.A. No. 02 of 2023 is an application moved by the petitioner for placing additional documents on record. Learned Counsel for the State Respondents desires to file reply within a period four weeks. Time as prayed for is granted.
2.
As per order dated 12.10.2023 amended Writ Petition was filed on 03.11.2023. Subsequently notices were issued to the newly added Respondents Nos. 5 to 209. Registry informs that many of them have received the notice as per the tracking report and some of them have not.
3.
In view of the ensuing winter vacation, list thereafter.