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Judgment
4 paragraphs · 122 wordsBhaskar Raj Pradhan, J
The learned counsel for the respondent nos. 5 and 6 submits that she would be filing counter-affidavit on behalf of the respondent nos. 4, 5 and 6 during the course of the day as the petitioner have already been served. Permitted. If the counter affidavit is filed by the respondent nos. 4 to 6, two weeks thereafter, to the petitioner to file rejoinder if required.
The learned Deputy Solicitor General of India submits that no counter-affidavit would be required on behalf of the respondent nos. 1 and 3. The learned counsel for the respondent nos. 5 and 6 shall also ensure to serve the copies to the rest of the parties also.
List on 16.04.2024.