AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 92 wordsBhaskar Raj Pradhan, J
The respondent no.3 appears through Mr. S.K. Sharma, learned counsel. He desires to file his Vakalatnama during the course of the day. He also seeks four weeks time to file counter affidavit. Granted. Two weeks thereafter, to the petitioners to file rejoinder, if any. Dr. Doma T. Bhutia, learned Additional Advocate General submits that she had filed an amended counter affidavit on behalf of the respondent nos. 1 and 2. Two weeks is granted to the petitioners to file rejoinder, if they, so desire.
List thereafter, on 03.05.2023.