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Judgment
4 paragraphs · 96 wordsW. Diengdoh, J
Ms. E. Dkhar, learned counsel for the respondent Nos. 1-5 has yet again sought for time to file the counter affidavit on the selfsame ground as was indicated in this Court’s order dated 13.05.2025. Mr. E. Ahmed, learned counsel for the respondent No. 6 has also sought for some more time to file the counter affidavit.
Since Mr. M.L. Nongpiur, learned counsel for the petitioner has no objection to the same, the prayer is allowed. Let the said counter affidavits be filed within the next date fixed.
List this matter after 2(two) weeks.