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Judgment
5 paragraphs · 101 wordsW. Diengdoh, J
Ms. C. Pala, learned counsel for the petitioners has once again sought for time to file the rejoinder affidavit on the ground that specific instructions have not been received from the petitioners.
The prayer made has been opposed by Mr. I. Borooah, learned counsel for the respondent No. 5, who has submitted that time and again, the learned counsel for the petitioners have sought for accommodation on this ground alone.
This Court has considered the prayer made, and for ends of justice, the prayer made by the petitioners is allowed.
As such, list this matter after 2(two) weeks.