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Judgment
8 paragraphs · 88 wordsArindam Lodh, J
Heard Ms. A. Debbarma, learned counsel appearing for the petitioner. Also heard Mr. D. Sarma, learned Addl. G.A. appearing for the respondents.
Admit.
Issue Rule.
Rule is waived since all the respondents have already entered their appearance through their learned counsel.
Ms. A. Debbarma, learned counsel for the petitioner has sought for 3 weeks’ time for filing affidavit by way of rejoinder.
Prayer is allowed.
List the matter for hearing in its usual course. In the meantime, the respondents may file affidavit, if so advised.