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Judgment
4 paragraphs · 95 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the respondent nos. 13, 15, 16, 27 and 28 submits that although counter affidavit has been filed on their behalf it is under scrutiny.
2.
The learned Assistant Government Advocate on behalf of respondent no.3 submits that although counter affidavit has been filed, it is in defect. He seeks three days time to cure the same. Time granted. Rejoinder to the counter affidavit has not been filed by the petitioners. Three weeks time as prayed for is granted to file the rejoinder.
3.
List on 14.08.2024.