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Judgment
Bhaskar Raj Pradhan, J
Mr. A. Moulik, learned Senior Counsel appearing for the petitioners desires to withdraw the following documents:
(i) Rejoinder to the counter-affidavit filed by the respondent nos. 5 to 27, 29 to 35 and 37 to 49 filed on 30.08.2022.
(ii) Rejoinder to the counter-affidavit filed by the respondent nos. 1 to 4 filed on 30.08.2022.
(iii) Rejoinder to the counter-affidavit filed by the respondent nos. 5 to 49 filed on 18.06.2022.
(iv) Rejoinder to the counter-affidavit filed by the respondent nos. 1 to 4 filed on 18.06.2022.
(v) Additional affidavit filed by the petitioners along with certain documents filed as annexures to be placed on record dated 18.08.2022.
The learned Senior Counsel submits that they have filed rejoinder to the counter-affidavit filed by the respondent nos. 1 to 4 on 22.09.2022 as well as rejoinder to the counter-affidavit filed by the respondent nos. 5 to 27, 29 to 35 and 37 to 49 on the same date as well. The two rejoinders filed on 22.09.2022 are taken on record. The request for withdrawal of the previous rejoinders and additional affidavit are accepted. The pleadings stands withdrawn as prayed for.
I.A. No. 05 of 2022
This is an application for placing some documents and supporting facts filed by the petitioners dated 22.09.2022. The learned counsel for the respondents desires to file a response to this application. Four weeks as prayed for is granted to them.
I.A. No. 03 of 2022
This is an application for impleadment of certain non parties in the present proceedings. Heard Mr. Sajal Sharma, learned counsel for the applicants. Issue notice upon the petitioners as well as respondents. The learned counsel for the petitioners as well as the respondents desires to file reply to this application within two weeks, which is granted.
List on 23.11.2022.