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Judgment
4 paragraphs · 111 words
Bhaskar Raj Pradhan, J
1.
The petitioner has filed a rejoinder dated 15.04.2023 to the counter affidavit filed by respondent nos. 1 to 6. Along with the rejoinder the petitioner has also placed three additional documents which was not part of the pleading earlier. The learned Deputy Solicitor General of India points out that this is not permissible.
2.
Mr. Hissey Gyaltsen, learned counsel for the petitioner desires to withdraw this rejoinder with liberty to file afresh and if needed a separate application for placing additional documents on record. He is permitted to do so. The rejoinder filed on 15.04.2023 stands withdrawn with liberty to file afresh.
3.
List on 04.07.2023.