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Judgment
7 paragraphs · 87 words
Bhaskar Raj Pradhan, J
I.A. No. 02 of 2023
The learned Senior Counsel for the petitioners desires to withdraw I.A. No. 02 of 2023. Permitted. The I.A. No. 02 of 2023 stands disposed as withdrawn.
W.P. (C) No.08 of 2023
1.
Counter-affidavit has not been filed by the State-respondents.
2.
Mr. Shakil Raj Karki, learned Assistant Government Advocate for respondent nos. 3 to 6 seeks three days time to file counter-affidavits. Granted. Two weeks thereafter, to the petitioner, to file rejoinder, if any.
3.
List on 21.09.2023.
