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Judgment
Learned counsel representing respondent No.6 submits that the counter affidavit has been filedon 24th September, 2021. However, the same is not on record. She points out that the defects pointed out by the office have been rectified. If that be so, office to place the counter affidavit on record.
Even though, learned counsel for respondent No.6 wanted that the matter be heard urgently, we are of the considered view that the legal issue involved in the matter has to be decided and that cannot be done without objections or counter affidavit of the official respondents. Learned counsel appearing for respondents No. 1 to 5 prays for ten days time to file his objections or counter affidavit. He is permitted to do so.
List the matter on 11th October, 2021.
Interim order to continue.