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Judgment
5 paragraphs · 130 wordsBhaskar Raj Pradhan, J
Counter affidavits have been filed by respondent nos. 1, 2 and However, respondent no.4 has not filed a counter affidavit. The learned Deputy Solicitor General of India appearing on behlf of respondent no.4 submits that they do not wish to file a counter affidavit. The learned counsel for the petitioner seeks two weeks’ time to file a rejoinder. Two weeks’ as prayed for is granted.
I.A. No. 01 of 2025
This is an application under Order 1 Rule 10(2) of the Code of Civil Procedure, 1908 filed by respondent no.1 seeking impleadment of M/s National Project construction Corporation Limited as a respondent. The learned counsel for the petitioner desires two weeks time to file a response to this application. Time permitted.
List on 09.05.2025.