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Judgment
4 paragraphs · 83 wordsBhaskar Raj Pradhan, J
The respondent nos. 1 and 2 has filed their counter-affidavits which are taken on record. The learned Additional Advocate General appearing for respondent nos. 3 and 4 seeks four weeks more time to file their counter-affidavits on the ground that further information is required to be collated. Time sought for is granted.
After the counter affidavit is filed by the respondent nos. 3 and 4, two weeks thereafter, to the petitioner to file rejoinder, if any.
List on 01.12.2022.