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Judgment
6 paragraphs · 115 wordsAhanthem Bimol Singh, J
Heard Mr. A. Mohendro, learned counsel appearing for the petitioner.
Issue notice, returnable within two weeks.
Mr. S. Vijayanand Sharma, learned senior panel counsel entered appearance and accepts notice on behalf of all the respondents, hence, no formal notice is called for.
Since the learned counsel appearing for the respondents has given an undertaking before this Court that counter affidavit will be filed within two weeks. This Court is not passing any interim order.
List this case again on 15.05.2023. It is made clear that if the respondents failed to file counter affidavit on or before the next date, prayer for passing interim order will be considered on the next date.