AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 106 wordsBhaskar Raj Pradhan, J
Mr. A. Moulik, learned Senior Counsel appearing for the petitioners submits that the petitioners have filed a rejoinder to the counter affidavit filed by the respondent nos. 28 and 36. The same is taken on record.
I.A. No. 03 of 2022
The learned Additional Advocate General for the respondent nos. 1 to 4 submits that they have not filed their reply to this application as yet. He seeks three weeks time, which is granted.
I.A. No. 05 of 2022
The learned counsel for the respondents seeks three weeks time to file their reply to this application. Granted.
List the matter on 23.02.2023.