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Judgment
Bhaskar Raj Pradhan, J
On 14.06.2024 an Order was passed by this Court stating:
“On instructions received by the learned counsel for the petitioners it is pointed out that the petitioner no.1 which has filed the writ petition has since wound up and its name struck off in the year 2022. No affidavit to that effect has been filed by the petitioners till date. An opportunity is granted too the petitioners to file an affidavit stating the same within ten days hence”.
However, the supplementary affidavit filed by the petitioners it does not state the fact correctly. Mr. Billwadal Bhattacharya, learned counsel for the petitioners submits that it is so and he desires to withdraw the same with liberty to file afresh. Permission granted. Supplementary affidavit stands withdrawn.
I.A. No.01 of 2024
This is an application filed by the petitioners to place on record a document. The learned Government Advocate appearing for respondents desires to file a response thereto, if necessary.
List it after the ensuing winter vacation before which date the response to the application may be filed if required.