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Judgment
3 paragraphs · 61 wordsBhaskar Raj Pradhan, J
1.
Heard the learned counsel for the petitioner. Issue notice upon the respondents. The learned Deputy Solicitor General of India on behalf of all the respondents accepts notice and waives formal notice thereof. Counter affidavit may be filed within three weeks. Two weeks thereafter, to the petitioner to file rejoinder, if any.
2.
List thereafter, on 10.06.2026.