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Judgment
4 paragraphs · 131 wordsBhaskar Raj Pradhan, J
Although Mr. S.K. Chettri, learned Government Advocate for the respondents submits that the counter affidavit has been filed, the office note sheet of the Registry records that it has not been filed. The learned Government Advocate promptly says that it may have been defective and that he had cured the defect once. It is the duty of the parties filing pleadings to ensure that defects are cured well within the prescribed time so that the pleadings are duly placed before the court.
The learned Government Advocate seeks two days’ time to do so. Time permitted. Failure to cure the defects within the next two days’ shall attract a cost of Rs.5000/-. Rejoinder, if any, may be filed thereafter, within four weeks.
List on 27.05.2025.