Arindam Lodh, J
From the note of the Registry dated 21.09.2023 it reveals that after tracking the website of India Post, for tracing the current status of the notices in respect of respondents nos.1, 2, 3, 4, 5, 6, 7a, 7b(i), 7b(ii) and 7b(iii) that “Item delivered(Addressee)”.
In view of such note, the matter may be listed for hearing in its usual course since the appeal is admitted after formulating the substantial question of law vide order dated 11.08.2023. In the meantime, the respondents may appear before this Court through their learned counsel to contest the case.
Registry is directed to prepare the paper book and supply the same to the learned counsel appearing for the parties.
