Biswanath Somadder, CJ
After hearing the learned Advocates on behalf of the parties, it appears that the petitioner has not been able to effect service upon the private
respondent no.4, namely, M/s Athena Projects Private Ltd., till date. Since we had specifically directed the learned Advocate-on-Record to ensure
effective service of notice upon the said private respondent no. 4 together with a copy of the writ petition in our order dated 06th August, 2024, we
extend the time till the next date to enable the petitioner’s learned Advocate-on-Record to effect service upon the private respondent no.4.
On the prayer of the learned Deputy Solicitor General of India, let the affidavit-in-opposition on behalf of her clients, namely, the respondent nos. 9, 10
and 11, be filed on or before the next date.
Let this matter appear for further consideration on Tuesday, 29th October, 2024.
In the meanwhile, the petitioner is at liberty to file his affidavit(s)-in-reply to the affidavit(s)-in-opposition which is/are already on record.
