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Judgment
3 paragraphs · 86 wordsBhaskar Raj Pradhan, J
1.
Heard Mr. Dewen Sharma, learned counsel for the petitioner. Issue notice upon the respondents. Mr. Thinlay Dorjee Bhutia, learned Government Advocate appears for respondent nos. 1 to 3 and Ms. Purnima Subba, learned counsel appears on behalf of Ms. Sangita Pradhan, learned Deputy Solicitor General of India for respondent no.4. They accepts notice and waives formal notice thereof. Counter affidavit to be filed within four weeks. Two weeks thereafter, to the petitioner to file rejoinder, if any.
2.
List on 25.07.2023.