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Judgment
4 paragraphs · 106 wordsBhaskar Raj Pradhan, J
The learned Additional Advocate General appears on behalf of the respondent nos. 1 to 4 and Mr. Kazi Sangay Thupden appears on behalf of the respondent nos. 5, 7, 9, 10, 13, 15 to 19, 21, 22, 23, 26, 31, 32, 33, 34, 35, 37, 39, 40, 41, 42, 44, 45, 46, 47 and 48. They seek time to file counter- affidavits within a period of four weeks. Permitted. Three weeks thereafter, to the petitioner to file rejoinder, if any.
In the meanwhile, the registry to update on the status of the respondents who are yet to enter appearance.
List on 22.04.2022.