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Judgment
3 paragraphs · 97 wordsBhaskar Raj Pradhan, J
1.
Counter affidavit has been filed by the respondent nos.1 and 2. The learned counsel for the petitioner submits that since it was served upon him five day ago he was not able to draft the rejoinder. He seeks more time to file rejoinder. Two weeks time is granted to the petitioner to file rejoinder. The learned counsel for the respondent nos. 3 to 6 submits that they do not desire to file counter affidavits and would rely upon the counter affidavit filed by respondent nos. 1 and 2.
2.
List on 11.07.2024.