AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 79 wordsBhaskar Raj Pradhan, J
1.
The learned Additional Advocate General desires three days time to file counter affidavit. Permitted. Rejoinder within two weeks thereafter, to the petitioner.
2.
Although the A.D. card has not been received back after service upon respondent no.3, the tracking report from the postal authority confirms that the respondent no.3 has been served on 27.12.2022. Inspite of that he is neither present in person nor represented in court today.
3.
List the matter on 09.08.2023.