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Judgment
Bhaskar Raj Pradhan, J
The note from the Registry dated 20.06.2024 reflects neither unserved notices nor Ad cards have been received from respondent nos. 25, 63, 64, 79 and 206 so far. The postal report on the notices issued to the respondents states that respondent nos. 25, 63, 79 and 206 have received the notices. However, respondent no. 64 has not yet received as the status reflects only the dispatch.
The learned Government Advocate submits that he could not file the counter affidavit due to personal difficulties. He seeks more time to do so. Two weeks as prayed for is granted to the learned Government Advocate to file the counter affidavit. Two weeks thereafter, to the petitioner to file rejoinder, if they so desire.
List this matter again on 16.08.2024 to complete the services of notices.