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Judgment
5 paragraphs · 88 wordsBhaskar Raj Pradhan, J
1.
Heard Mr. Rahul Rathi, learned counsel for the petitioners. Issue notice upon the respondents subject to filing of requisites within three days. The learned Counsel appearing on behalf of the respondent nos. 1 to 4 accepts notice and waives formal notice thereof.
2.
Counter affidavit may be filed within a period of four weeks. Two week thereafter, to the petitioner to file rejoinder, if required.
3.
In the meanwhile, the impugned orders dated 15.02.2022 and 13.10.2023 shall remain stayed.
4.
List on 30.08.2024.