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Judgment
Bhaskar Raj Pradhan, J
Mr. Jushan Lepcha, learned counsel for the respondent no.6 seeks two days time to cure the defect in the counter affidavit filed by the respondent no.6. Permitted.
The learned counsel for the petitioner who is in receipt of the advance copy of the counter affidavit filed by respondent no.6 states that the petitioner does not desire to file any rejoinder to the same.
The learned counsel for the petitioner submits that the Rejoinder to the counter affidavit filed by respondent no. 1 to 4 has been filed but is in defect. They desire to withdraw the same and file afresh within two days. Permitted. The learned counsel for the petitioner seeks two days time to file rejoinder to the counter affidavit filed by respondent no.5. Permitted.
List on 05.08.2024.