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Judgment
3 paragraphs · 80 wordsBhaskar Raj Pradhan, J
1.
Heard the learned Senior Counsel for the petitioner. Issue notice upon the respondents subject to filing of requisites within three days. ‘Dasti’ in addition is also permitted. Mr. Shakil Raj Karki, learned Government Advocate appearing on behalf of respondent nos. 1 to 4 accepts notice and waives formal notice thereof. Counter-affidavit may be filed within a period of two weeks. Two weeks thereafter, to the petitioner to file rejoinder, if any.
2.
List on 08.05.2025.