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Judgment
3 paragraphs · 113 wordsBhaskar Raj Pradhan, J
The learned Government Advocate appearing for the respondent nos.2 to 4 submits that although they have filed their counter affidavit, the same is in defect and may need some time to cure it. The learned Deputy Solicitor General of India appearing for respondent no.1 submits that instructions were received only four days ago and therefore she seeks further time. In the circumstances, this Court is inclined to grant further two weeks time to respondent no.1. The respondent nos. 2 to 4 may also take steps to rectify the defects. On receipt of the counter affidavits the petitioner, may file rejoinder, within two weeks.
List thereafter on 12.05.2026.