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Judgment
5 paragraphs · 120 wordsW. Diengdoh, J
Ms. I. Lyngwa, learned GA has again sought for time to file the counter affidavit on behalf of the State respondent Nos. 1-4 on the ground that the same has not yet been able to be prepared.
Mr. I. Borooah, learned counsel for the respondent No. 5 has however submitted that the respondent No. 5 would reserve the option for filing of the counter affidavit, if so required.
On prayer made by the learned GA, the time for filing of the counter affidavit is further extended to a period of 4(four) weeks from date. The said counter affidavit to be filed within such date, failing which necessary orders will be passed.
List this matter after 4(four) weeks.