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Judgment
4 paragraphs · 90 wordsW. Diengdoh, J
Ms. E. Dkhar, learned counsel vice Mr. S. Dey, learned Standing Counsel for the respondent Nos. 1-5/GHADC has once again sought for some more time to file the counter affidavit on the ground that the necessary instructions have not yet been received.
Similarly, Ms. M. Rahman, learned counsel for the respondent No. 6 has also sought for time to file the counter affidavit.
The prayer not being objected to by Mr. M.L. Nongpiur, learned counsel for the petitioner, matter is adjourned. List the same after 2(two) weeks.