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Judgment
3 paragraphs · 84 wordsBhaskar Raj Pradhan, J
1.
The learned Assistant Government Advocate appearing for respondent nos. 1, 2 and 4 states that although the counter affidavit has been prepared and is ready, she is yet to obtain the signature of the authorized signatory, which shall be done during the course of the day. The same is permitted. Counter affidavit shall be filed on or before 11.03.2026. Upon receipt of the counter affidavit, the petitioners may file their rejoinder within two weeks.
2.
List thereafter, on 08.04.2026.