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Judgment
3 paragraphs · 83 words
Bhaskar Raj Pradhan, J
1.
Heard Mr. Raka Bejoy Phookan, learned counsel for the petitioner. Issue notice upon the respondents, subject to filing of requisites within three days. Mr. Shakil Raj Karki, learned Assistant Government Advocate for the respondent nos. 1 to 5 appears on advance notice, accepts notice and waives formal notice thereof. Counter-affidavit may be filed within four weeks. Two weeks thereafter, to the petitioner to file rejoinder, if required.
2.
List it after the reopening of the ensuing winter vacation.