JUDGEMENT
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(1.) At the request of the learned counsel for the petitioners, the name of respondent no.2 is ordered to be deleted
from the array of respondents, at the risk and responsibility of
the petitioners.
(2.) Learned counsel for the petitioners states, that the entire factual position depicted in paragraphs 6 and 7 of the
impugned order is false and incorrect.
(3.) Issue notice.;
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