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Judgment
4 paragraphs · 81 words
Heard the parties.
Issue notice to opposite party no.2 by speed post as well as under process of the court for which requisites etc. must be filed within two weeks by the petitioners, failing which, this Criminal Miscellaneous Petition shall stand dismissed without further reference to the Bench.
Notice is made returnable within six weeks.
In case, the requisites are filed, list this criminal miscellaneous petition after receipt of the service report of the notice issued to the opposite party no.2.