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Judgment
Bhaskar Raj Pradhan, J
The learned Deputy Solicitor General of India prays for further time to file counter affidavit on the ground that the amended writ petition was filed later than the date as was directed by this court. The fact is accepted by the learned counsel for the petitioner. Accordingly, three weeks further time as prayed for is granted.
Mr. N. Rai, learned Senior Counsel appearing for the respondent nos. 5 and 6 and Mr. Yadev Sharma, learned Government Advocate appearing for respondent nos. 2, 3 and 4 submits that they would rely upon the counter affidavits filed on 16.09.2022 and 04.04.2023 respectively to the unamended writ petition. Rejoinder to the counter affidavits filed by respondent nos. 5 and 6 has already been filed on 04.11.2022 and rejoinder to the counter affidavit of respondent nos. 2, 3 and 4 has also been filed on 16.06.2023.
List on 11.08.2023.