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Judgment
4 paragraphs · 92 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the respondent no.5 submits that he has been instructed to appear for the respondent no.5 in this matter and his Vakalatnama has been filed. The learned Deputy Solicitor General of India appearing for respondent nos. 1 to 4 desires two weeks time to file counter affidavit. Time granted.
2.
List this matter on 03.07.2026 before which date the counter affidavit may be filed by the respondent no.5 as well.
3.
The status quo directed vide order dated 09.04.2026 shall continue till further orders.