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Judgment
5 paragraphs · 209 wordsAhanthem Bimol Singh, J
Mr. Ch. Momon, learned counsel appeared for the petitioner, Mr. Niranjan Sanasam, learned Government Advocate appeared for the State respondents and Ms. Ishwari, learned counsel appeared for the private respondents No. 3 to 15.
Counter affidavit on behalf of the respondents No. 3 to 15 have been filed and the said is found on record. The learned Government Advocate appearing for the State respondents seeks two weeks further time for filing counter affidavit. This prayer is vehemently objected to by the learned counsel appearing for the petitioner on the ground that numerous chance has been given to them for filing counter affidavit and that this Court has already given last chance also.
Be that as it may, two weeks further time as last chance is given to the State respondents to file their counter affidavit.
List this case again on 18.05.2023. It is made clear that if the State respondents failed to file counter affidavit on or before the next date, they will be allowed to file counter affidavit subject to payment of cost of Rs. 5000/- to be paid to the High Court Bar Association. Registry is directed to reflect the name of Mr. S. Biswajit as counsel for the respondents in the cause-list.