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Judgment
4 paragraphs · 138 wordsBhaskar Raj Pradhan, J
The learned Deputy Solicitor General of India points out a mistake that has occurred in the order dated 04.03.2024 in which it records that it was the learned Deputy Solicitor General of India who sought time to file counter affidavit. However, as per her counter affidavit, was filed on 20.11.2023 itself by the respondent no.4. What ought to have been reflected was that respondent nos.1 to 3 sought time to file counter affidavit and not as recorded in paragraph 1 of the order dated 04.03.2024. The order stands corrected accordingly.
The learned Government Advocate for the respondent nos. 1 to 3 desires further time to file their counter affidavit which is not opposed by the learned counsel for the other parties. Three weeks as prayed for is granted.
List on 17.05.2024.