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Judgment
3 paragraphs · 90 wordsBhaskar Raj Pradhan, J
1.
Counter affidavit has been filed by respondent nos. 1, 2 and 4. However, there is a delay of almost four weeks. No application to condone the same has been filed but it is orally submitted that due to the personal ground of the learned Government Advocate it could not be filed on time. The delay is condoned. Counter affidavit is taken on record. Two weeks time as prayed for by the learned counsel for the petitioner to file rejoinder is permitted.
2.
List on 26.06.2024.