Bhaskar Raj Pradhan, J
1. According to the note of the Registry dated 06.11.2025 with regard to the notice issued upon respondent no. 3 it states that neither the unserved notices nor the AD cards have been received by the Registry so far. However, the postal tracking report suggests that the item was delivered. With regard to the notice issued upon respondent no.4 the office note dated 20.11.2025 reflects that unserved notice has been received by the Registry with the remarks ‘insufficient address’.
2. Mr. Nirmal Thapa, learned counsel desires to appear for respondent nos. 1 and 2 but he has not filed the Vakalatnama as yet. He desires to take necessary steps with regards to the same.
3. Accordingly, list this matter on 11.03.2026 to await service of notice upon the respondent nos 3 and 4.
