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Judgment
5 paragraphs · 179 wordsAhanthem Bimol Singh, J
Mr. Th. Vashum, learned GA appearing for the respondents submitted that counter affidavit on behalf of the respondent No. 4 has already been field and that he needs three weeks’ time for filing counter affidavit on behalf of the respondents No. 1 to 3. The learned GA, accordingly, seeks three weeks’ time for filing counter affidavit on behalf of respondents No. 1 to 3.
This prayer is vehemently objected by Mr. I. Denning, learned counsel appearing for the petitioner on the ground that ample opportunities have been given to the respondents for filing their counter affidavit.
Be that as it may, since counter affidavit on behalf of the respondents will be required for deciding the issue raised in the present writ petition, three weeks’ further time is given to the respondents as a last chance for filing their counter affidavit. It is made clear that if the respondents failed to file their counter affidavit on or before the next date, appropriate cost will be imposed for filing counter affidavit.
List this case again on 26-03-2025.