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Judgment
5 paragraphs · 126 wordsKH. Nobin Singh, J
(Video Conference)
Even though notice in the matter was issued on 26-03-2021, no counter has so far been filed on behalf of the respondent Nos. 1 and 2.
Three weeks' time as last opportunity is granted to the respondent Nos. 1 and 2 in both the writ petitions for filing counters. So far as the private respondents are concerned in W.P. (C) No. 311 of 2021, Shri Malemnganba, learned Advocate submits that he has entered appearance on behalf of the respondent No. 11. As regards, the remaining respondents, steps be taken by the learned counsel appearing for the petitioners for service of notice upon them through the respondent No. 2 as directed by this court on 28-10-2021.
List these matters on 21-01-2021.