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Judgment
Ms. Renuka Iyer, counsel for the Respondent No. 3 accepts notice on behalf of Respondent No. 3 and prays for time to file reply. Notice of Motion: - Registry as well as Applicant are directed to serve the notice to the Respondents except Respondent No. 3 and to submit service report along with copy sent to Respondents, postal receipt, track/acknowledgment before the next date of hearing. Upon service, the Respondents are directed to file the reply, at least seven days before the next date of hearing by serving an advance copy to the counsel opposite. The applicant is directed to furnish the copy of the IA to the counsel for Respondent No. 3 so as to enable him to file reply. Adjourned to 14.04.2025.
CP No. (IB)- 155/PB/2018
On the request, the matter is adjourned to 14.04.2025.