AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 91 wordsHeard Mr. MD. Lalaluddin, learned senior counsel appearing for the petitioner and Mr. Shyam Sharma, learned Government Advocate appearing for
the respondents.
The learned Government Advocate prays for granting 2(two) weeks time for filing counter affidavit on behalf the respondents.
Prayer is allowed.
2(two) weeks time is given to the learned Government Advocate for filing counter affidavit on behalf of the respondents.
List this case again on 06.04.2021.
It is made clear that the respondents should file their counter affidavit without fail.
Interim prayer will be considered on the next date.
