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Judgment
5 paragraphs · 87 words
Bhaskar Raj Pradhan, J
1.
The amended writ petition with the changed cause title has been filed. The learned Additional Advocate General submits that similar amendments are necessary in the counter-affidavit as well as in the rejoinder which has been filed earlier. Necessary steps may be taken to do the same.
2.
I.A. No. 01 of 2024 stands disposed of as the same has become infructious.
3.
The interim order passed on 11.08.2023 shall continue till the next date.
4.
List it after the ensuing winter vacation.