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Judgment
3 paragraphs · 108 wordsW. Diengdoh, J
Mr. S. Deb, learned counsel for the respondent Nos. 1-5 has submitted that the counter affidavit could not be filed today as the concerned officers could not issue specific instructions on account of the ongoing strike by employees of the District Council, who have prevented the officers from entering the office, and as such, the relevant papers or file could not be procured. It is prayed that some time may be allowed for the counter affidavit to be filed. Accordingly, under such circumstances, the prayer made is allowed. Let the counter affidavit be filed within the next date fixed.
List this matter after 3(three) weeks.