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Judgment
6 paragraphs · 116 wordsAhanthem Bimol Singh, J
Heard Mr. N. Bipin, learned counsel appearing for the petitioner; Mr. S. Kaminikumar, learned CGSC for respondent No.1 and Mr. Kh. Sanachouba, learned counsel for respondent Nos. 2-4.
The learned CGSC prayed for granting three weeks’ time for filing counter affidavit on behalf of respondent No. 1 and the counsel for respondent Nos. 2-4 also submitted that counter affidavit on behalf of respondent Nos. 2-4 will be filed during the course of the day.
In view of the submissions made above, let this case be listed again on 07-06-2022.
In the meantime, parties are at liberty to exchange their affidavits if so advised.
Earlier interim order shall continue till the next date.