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Judgment
Ahanthem Bimol Singh, J
Mr. Deepak Prasad Sahu, learned counsel appearing for the Manipur University submitted that counter affidavit on behalf of the Manipur University had been filed in connection with WP(C) No. 435 of 2022 and that the Manipur University will not file any separate counter affidavit in respect of the remaining four other writ petitions and that at the time of hearing these batches of writ petitions, Manipur University will rely on the counter affidavit filed in connection with WP(C) No. 435 of 2022.
Mr. S. Samarjeet, learned senior panel counsel appearing for the Union of India submitted that no counter affidavit will be filed on behalf of the Union of India and that they will rely on the counter affidavit filed by the Manipur University at the time of hearing of the present writ petitions.
In view of the submissions made above, let these cases be listed again on 21-06-2023. In the meantime, petitioners are at liberty to file rejoinder affidavit, if so advised.