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Judgment
3 paragraphs · 79 wordsBhaskar Raj Pradhan, J
Notice was issued upon the respondent no.3 vide order dated 09.12.2022. The tracking report indicates that the notice was received by the respondent no.3 on 19.12.2022. However, responden no.3 is neither present in person nor represented. The learned Government Advocate seeks further time to file counter affidavit. Four weeks as prayed for is granted. No further adjournment shall be sought for. Two weeks thereafter, to the petitioner, to file rejoinder, if any.
List on 04.05.2023.