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Judgment
4 paragraphs · 121 wordsBhaskar Raj Pradhan, J
I.A. No. 01 of 2023
An application for placing on record Office Order dated 14.02.2023 has been filed by the State-respondents. Mr. Yam Kumar Subba, learned counsel for the petitioner desires to file response to the same. Four weeks to do so is granted. On 22.02.2023 the learned Government Advocate had sought three weeks time to file counter-affidavit it has not yet been filed. The learned Additional Advocate General seeks a final opportunity to do so. The counter-affidavit is important in writ petition which are decided on affidavits. Considering the above, four weeks time is granted to the respondents to file counter affidavit. Two weeks thereafter, to the petitioner to file rejoinder, if any.
List on 19.05.2023.