O R D E R
Mr. Ankit Sharma, learned counsel, appears for the petitioners and again seeks time to take necessary steps in relation to deceased respondent No.5. Mr. Gaurav Bhargava, learned counsel, appearing for the respondent No.2, however opposes his request, pointing
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out that time was granted twice to do the needful in this regard but no steps have been taken till date. Record reflects that a last opportunity was given to the petitioners to take steps in relation to unserved respondent No.3 as well as deceased respondent No.5, which was followed by an adjournment again on 15.09.2023.
It appears that the petitioners are also enjoying the benefit of the ex parte interim order granted on
09.01.2023.
As sufficient time and opportunity have already been given to the petitioners to take appropriate measures, the matter is adjourned by four weeks by way of a final concession. In the event the petitioners fail to take necessary steps in relation to deceased respondent No.5 by filing proper applications within the time stipulated, the special leave petition shall stand dismissed as against respondent No.5 without further reference to the Court and the petitioners shall be solely responsible for the consequences and fallout thereof.
(RASHMI DHYANI PANT) (VEENA RANI NAGPAL)
COURT MASTER (SH) COURT MASTER (NSH)
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