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Judgment
3 paragraphs · 97 words
Bhaskar Raj Pradhan, J
1.
The learned counsel for the petitioners submits that she has served upon the respondent no.1 through ‘Dasti’. The respondent no.1 is personally present in court today. She desires to engage a counsel for which she needs two weeks time. Time prayed for is granted. Counter-affidavits have not yet been filed by the respondent nos. 2 to 4. The learned counsel for the respondent nos.2 to 4 seeks four weeks further time to file their counter affidavits. Permitted. Two weeks thereafter, to the petitioners to file rejoinder, if any.
2.
List on 21.11.2023.