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Judgment
5 paragraphs · 83 wordsBhaskar Raj Pradhan, J
1.
Heard Mr. Gopal Mundhra, learned counsel for the petitioner. Issue notice upon the respondents, subject to filing of requisites within three days.
2.
The learned Deputy Solicitor General of India appears on behalf of respondent nos.1, 3 and 4 and Mr. Shakil Raj Karki, learned Assistant Government Advocate appears on behalf for respondent no.2, accepts notice and waives formal notice thereof.
3.
The respondents may file their counter-affidavits within a period of four weeks.
4.
List on 09.11.2023.