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Judgment
8 paragraphs · 87 words
Bhaskar Raj Pradhan, J
Heard Mr. A. Moulik, learned Senior counsel.
Issue notice upon the respondents.
Ms Sangita Pradhan, learned Deputy Solicitor General of India, accepts notice on behalf of the respondents no.1 and 2 and waives formal notice.
Mr. S.K. Chettri, Government Advocate, accepts notice on behalf of the respondents no. 3 to 6 and waives formal notice thereof.
Counter-affidavits be filed within four weeks. Two weeks thereafter for rejoinder, if any.
Issue notice upon the respondents on the interim application as well.
List on 11.5.2023.