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Judgment
6 paragraphs · 82 words
Lanusungkum Jamir, J
(Video Conference)
Mr. N. Jotendro, learned senior counsel for the petitioner is allowed three weeks’ time to file rejoinder affidavit to the counter affidavit filed by the State respondents.
Mr. Lupenjit, learned counsel for the respondent Nos. 2 & 3 also prays for three weeks’ time to file counter affidavit. Prayer is allowed.
List the matter again on 21st April, 2022.
Furnish a copy of this order to the learned counsel for all the parties through their respective e-mails/Whatsapp.