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Judgment
Meenakshi Madan Rai, J
I.A. No.03 of 2026 is an application filed by the Petitioner seeking to place additional documents on behalf of the Petitioners being letters dated 17-01-2026 and 16-09-2010.
Learned Counsel for the Petitioners today verbally seeks some time on grounds that the Learned Senior Counsel is undergoing cataract surgery which is not opposed.
The prayer for time is allowed.
Learned Senior Counsel for the Respondent No.1 seeks to file response to the I.A. No.03 of 2026.
Let the response be filed in the interregnum.
I.A. No.02 of 2026 is an application praying the Court to modify, alter or amend the Order dated 01-12-2025, passed by this Court.
Learned Counsel for the Petitioners seeks some time to file response to the I.A. No.02 of 2026.
Let response to I.A. No.02 of 2026 be filed by Petitioners in the interregnum.
Learned Assistant Government Advocate submits that Counter-Affidavit has been filed by the Respondent No.2 on 02-12-2025.
Rejoinder to the Counter-Affidavit of Respondent No.3 has been filed by the Petitioners on 19-02-2026.
Learned Deputy Solicitor General submits that there are no specific reliefs prayed from the Respondent No.2, however in the interregnum, if required she will file her Counter-Affidavit.
Having considered the submissions and considering the date when the Writ Petition was filed the Respondent No.2 may file Counter-Affidavit, if so required.
List on 15-04-2026 as found convenient by the parties.