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Judgment
12 paragraphs · 222 wordsBhaskar Raj Pradhan, J
I.A. No. 04 of 2022 & I.A. No. 07 of 2023
Mr. Sajal Sharma, learned counsel appearing for the respondent nos. 50 to 64 desires to withdraw I.A. No. 04 of 2022.
Mr. A. Moulik, learned Senior Counsel appearing for the petitioners desires to withdraw I.A No. 07 of 2023. They are permitted to do so.
I.A. No. 04 of 2022 and I.A. No. 07 of 2023 are disposed as withdrawn.
I.A. No. 05 of 2022
This is an application filed by the petitioners for placing some documents on record.
Mr. Kazi Sangey Thupden, learned counsel appearing for respondent nos. 5 to 27 & 29 to 35 & 37 to 49 seeks to withdraw reply affidavit to I.A. No. 05 of 2022. He is permitted to do so.
Heard Mr. A. Moulik, learned Senior Counsel for the petitioners as well as learned counsel for the respondents.
Mr. A. Moulik does not desire to rely upon documents marked Annexure–A2 to the application. Besides this document all documents placed along with this application seems to be relevant for adjudication the issues before this court. Accordingly, the application is allowed to the above extent and the documents are taken on record. I. A. No. 05 of 2022 stands disposed.
W.P. (C) No.35 of 2021
List on 01.08.2023.