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Judgment
4 paragraphs · 123 wordsMV Muralidaran, J
[1] Heard Mr. L. Raju, learned counsel for the petitioner; Mrs. Ch. Sundari, learned Government Advocate for the State respondent Nos.1&2 and Ms. Prista Devi, learned Jr. to S. Biswajit, learned counsel for the private respondents.
[2] Ms. Prista Devi, learned Jr. to S. Biswajit, learned counsel for the private respondents represented that she has filed vakalatnama on behalf of the respondent No.3 and she is also going to file vakalatnama on behalf of respondent No.4 and 5 today. Therefore, she seeks time to file counter affidavit on behalf of respondent No.3 to 5 and Mrs. Ch. Sundari, learned Government Advocate for the State respondents also seeks time for filing counter affidavit .
[3] Therefore, post this matter on 21.07.2022.