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Judgment
4 paragraphs · 92 words
Bhaskar Raj Pradhan, J
1.
Counter affidavits has been filed by the respondent nos. 2, 3 and 4. The learned Additional Advocate General submits that there is no need to file counter affidavit on behalf of the respondent no.1. The learned counsel for the petitioner desires two weeks time to file rejoinder to the counter affidavit filed by the respondent nos. 2, 3 and 4. Two weeks time as prayed for is granted to the petitioner to file rejoinder.
2.
The interim order passed on 11.08.2023 shall continue.
3.
List on 09.05.2024.