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Force No. 135133309 ... v. Union Of India Rep. ...

Gauhati High Court
Feb 1, 2019

N. Kotiswar Singh, J.:— Petitioner to take steps upon service of notice in respect of respondent No. 4, as it has been implead by in person as well as respondent Nos. 5 & 6 within a period of 2(two) weeks.

2. The petitioner may submit any postal document to serve notice upon them.

3. Till then, earlier interim order passed will continue.

4. List the matter after 2(two) weeks.