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Judgment
10 paragraphs · 204 words [1] Heard Mr. T. Momo, learned counsel for the petitioner and Y. Nirmolchand, learned senior counsel for the 6th private respondent. Heard also
Mr. S. Nepolean, learned GA for the respondent No.1.
[2] Mr. S. Nepolean, learned GA for the respondent No.1 represented that he has already filed counter affidavit on 10.2.2021. Mr. Y. Nirmolchand,
learned senior counsel for the 6th respondent also represented that he has already filed counter affidavit on behalf of the 6th respondent. Mr. S.
Nepolean, learned GA who also appeared for the respondent Nos. 2, 3 & 4 are adopting the counter affidavit filed by the respondent No.1.
[3] Mr. BR. Sharma, learned counsel for the respondent No.5 represented that he is appearing for the performa respondent in this proceedings and
therefore, counter affidavit is not necessary on behalf of the 5th respondent.
 [4] Mr. T. Momo, learned counsel for the petitioner seeks time to file rejoinder to the counter affidavits filed by the respondent Nos. 1 & 6.
[5] Therefore, post these matters on 01.3.2021 and the interim order will be considered on that day along with the writ petition.
[6] Registry is directed to issue copy of this order to both parties through their Whatsapp/e-mail.