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Judgment
12 paragraphs · 206 wordsHeard Mr. Th. Ibohal, learned senior counsel appearing for the petitioners, Mr. Th. Sukumar, learned Government Advocate appearing for the
respondents No. 1 & 2, Mr. Th. Mahira, learned counsel appearing for the respondents No. 3, 5 to 21 and Mr. Romesh Chandra Yumnam, learned
counsel appearing for the respondents No. 4 & 22.
It has been submitted that counter affidavit on behalf of the respondents No. 4 & 22 has been filed and Mr. Th. Mahira, learned counsel appearing for
the respondents No. 3, 5 to 22 submitted that they will be relying on the counter affidavit filed on behalf of the respondents No. 4 & 22 and that no
separate counter affidavit will be filed on behalf of the respondents No. 3, 5 to 22.
Mr. Th. Sukumar, learned GA submitted that he may be given some time for taking instructions.
Mr. Th. Ibohal, learned senior counsel sumitted that he may be given some time for filing rejoinder affidavit.
As prayed for, list this case again on 19.02.2021.
In the meantime, parties may exchange their respective affidavits.
Interim order passed earlier shall continue till then.
A copy of this order be furnished to both the counsel appearing for the parties through their respective whatsapp/e-mail.