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Judgment
Bhaskar Raj Pradhan, J
The learned Additional Advocate General appearing for the respondent submits that rejoinder filed by the petitioner on 21.07.2022 contains various fresh averments not pleaded in the writ petition and a volume of new documents which is impermissible. To meet this, the respondent has also filed an affidavit objecting to the rejoinder on 17.09.2022. It is the case of the learned Additional Advocate General that the method adopted by the petitioner in placing the new averment and new documents in rejoinder is improper.
Mr. Zangpo Sherpa, learned counsel for the petitioner seeks one day’s time to examine the same. Granted.
List this matter on 05.12.2022 on which date the learned counsel for the petitioner shall come with proper instructions to assist this Court and take appropriate steps.