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Judgment
4 paragraphs · 106 wordsBhaskar Raj Pradhan, J
The learned Additional Advocate General submits that the counter affidavit as well as the reply affidavit to the I.A. No. 01 of 2022 filed by the respondent nos. 3 and 4 is lying in defect due to minor errors which she desires to correct during the course of the day.
Mr. N. Rai, learned Senior Counsel appearing for the petitioners submits that he is preoccupied in a trial of a civil case for which he has to proceed out of station. The learned counsel for the parties agrees that the interim application may be heard on 09.12.2022.
List on 09.12.2022 as requested.