1. Learned counsel for petitioner has submitted that they have already served notice notice on the respondents which was issued on last date i.e. 28.09.2026.

2. On behalf of respondent no.4 and respondent no.5, learned  counsel Mr.Aditya Giri has appeared and has sought time to file Vakalatnama and reply. Two weeks' time is granted to file Vakalatnama and four weeks' time is granted to file reply in respect of respondent no.4 and respondent no.5.

3. Upon rest of the respondents i.e. respondent nos.1,2,3 and 6, learned counsel for the petitioner seeks some time to provide details for service of notice through the concerned police stations. Time, as prayed for, is granted. 

4. Hence the matter is adjourned on 09.12.2026.