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Judgment
3 paragraphs · 113 words
Bhaskar Raj Pradhan, J
1.
Counter-affidavit has not yet been filed by the State-respondents. The learned Assistant Government Advocate for the respondent nos. 1 to 5 seeks further time to file counter-affidavit. Two weeks further time is granted to the respondent nos. 1 to 5 to file counter-affidavit. Two weeks thereafter, to the petitioner, to file rejoinder, if required. Requisite have not been filed by the petitioner for issuance of notice upon respondent no.6. The learned counsel for the petitioner undertakes to do so within a period of two days hence. Permitted. If the requisite is filed notice to be issued to respondent no. 6 with the orders passed.
2.
List on 06.05.2024.