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Judgment
4 paragraphs · 160 wordsBhaskar Raj Pradhan, J
Three weeks' time was granted to the respondents to file counter-affidavit on 06.04.2026. Today the learned Assistant Government Advocate submits that if the petitioner is desirous to resolve their dispute through mediation they are agreeable to do so. Learned Counsel for the petitioner submits that she has consulted her client who is not agreeable for mediation at this stage.
Counter-affidavit has not been filed though. The learned Assistant Government Advocate desires further four weeks' time to file counter-affidavit. There is no excuse for not preparing the affidavit within the three weeks' time granted to them. It was incumbent upon the respondents to file their counter-affidavit within the time granted as it was their prayer. Although this Court is not inclined to grant further time, however, in the interest of justice, two weeks' time is granted. If they fail to do so, the matter would be taken up without the counter-affidavit.
List on 25.06.2026.