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Judgment
M. Sundar, CJ
There is no representation for the 2 (two) revision petitioners either in the physical Court or on the VC platform.
Mr. Sarvan Kumar, learned counsel for the respondent Nos. 1 to 5 and proforma respondent No. 7 is before physical Court and the learned counsel is ready to make submission.
This matter will stand over to day after tomorrow (17.10.2025) for the purpose of giving opportunity to 2(two) revision petitioners and their counsel.
Be that as it may, as regards 6th respondent, though case file shows that notice had been dispatched by Speed Post with the acknowledgement card, proof of service is yet to be filed.
This Court is informed by the Registry that proof of service is yet to be filed by the revision petitioners. This aspect i.e. aspect regarding service qua 6th respondent will be examined in the next listing, day after tomorrow.
As regards the undertaking given by the revision petitioners on 09.10.2025 i.e. undertaking that the petitioners are not doing any civil construction work and will not put up any civil construction work as well as the interim order already granted on 27.05.2025, extended from time to time, last extended on 13.10.2025 and now operating, will stand extended till next listing i.e., day after tomorrow.
List on 17.10.2025.