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Judgment
Mr. Arun Kumar, learned counsel for the second respondent submits that he is filing the reply in CA No. 129/2019 during the course of the day. The applicant's counsel submits that he could not comply with the order dated 18.07.2019 with regard to taking notice to the remaining respondents and accordingly, seeks to issue fresh notice to enable him to serve the notices on the remaining respondents. Accordingly, issue fresh notice to the respondents No. 1, 3 to 8 for 21.10.2019. The applicant shall take out the notices from the Registry and send the same to the above said respondents immediately by Speed Post attaching therewith a copy of the application along with entire paper book.
In case, the service of speed post on the respondents is not made, the applicant shall adopt the mode of substitute service and the notice of hearing be advertised in two daily newspapers (one English and one Hindi) having wide circulation in the area. The affidavit of service be filed before the date fixed.
The respondents are given the opportunity of filing reply, if any, at least one week before the date fixed with copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed at least three days before the date of hearing with copy in advance to the counsel opposite.