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Judgment
4 paragraphs · 88 wordsBhaskar Raj Pradhan, J
1.
Heard Mr. A. Moulik, learned Senior Counsel for the petitioner. Issue notice upon the respondents. Mr. Yadev Sharma, learned Government Advocate appears on behalf of respondent nos.1 and 2 and Mr. Bhushan Nepal, learned Advocate appears on behalf for respondent no.3, accepts notice and waives formal notice thereof.
2.
The respondents may file their counter-affidavits within a period of four weeks. Two weeks thereafter, to the petitioner to file rejoinder, if any.
3.
List it after the reopening of the ensuing winter vacation.