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Judgment
6 paragraphs · 90 words
Bhaskar Raj Pradhan, J
1.
Heard Mr. A. Moulik, learned Senior Advocate for the Petitioners.
2.
Issue Notice upon the Respondents.
3.
Ms. Sangita Pradhan, learned Deputy Solicitor General of India accepts Notice on behalf of Respondents No.1 and 2. Mr. Thinlay D. Bhutia, learned Government Advocate accepts Notice on behalf of Respondents No.3 to 6. They waive formal Notice.
4.
Counter-Affidavit to be filed within six weeks. Four weeks thereafter for Rejoinder by the Petitioners, if they so desire.
5.
In view of the ensuing winter vacation, list thereafter.