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Judgment
5 paragraphs · 82 wordsBhaskar Raj Pradhan, J
1.
Heard the learned counsel for the petitioners. Issue notice upon the respondents.
2.
The learned Additional Advocate General appears on behalf of respondent nos. 1 to 3 and Mr. Bhusan Nepal, learned counsel appears on behalf of respondent no.4. They accept notice and waive formal notice thereof.
3.
Counter affidavit may be filed within a period of four weeks. Three weeks thereafter, to the petitioners to file rejoinder, if they so desire.
4.
List thereafter, on 27.08.2024.