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Judgment
Bhaskar Raj Pradhan, J
On 24.11.2022 this court had noted the objection of the learned Additional Advocate General 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 she contended was not permissible. To meet this, an affidavit objecting to the rejoinder was also filed by the respondent on 17.09.2022 and thereafter, a rejoinder to the objection. On hearing the submissions the learned counsel for the petitioner had sought time to examine it. On 05.12.2022 the learned counsel for the petitioner sought further time which was granted till today.
Mr. A. Moulik, learned Senior Counsel appearing for the petitioner now submits that he would desire to withdraw the rejoinder with liberty to file afresh. He also intends to file the documents appended to the rejoinder by way of an affidavit. In case such an affidavit is filed, needless to say, the respondent shall get an opportunity to file a response to the same. He seeks three weeks time to do so which is granted.
Rejoinder filed by the petitioner dated 21.07.2022 and rejoinder affidavit filed by the petitioner dated 29.03.2023 to the objection against the rejoinder dated 21.07.2022 is also withdrawn by the petitioner.
List this matter on 26.05.2023.