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Judgment
5 paragraphs · 96 wordsW. Diengdoh, J
Mr. M.U. Ahmed, learned counsel for the petitioner has sought for accommodation on the ground that the rejoinder affidavit which is to filed on behalf of the petitioner could not be done so today.
Mr. S.P. Mahanta, learned Sr. counsel assisted by Mr. D. Dkhar, learned counsel appearing for the respondent Nos. 3 and 4 has made no objection to the prayer made.
Ms. B. Malngiang, learned counsel appearing for the respondent Nos. 1 and 2 has also expressed no objection to the same.
As prayed for, list this matter after 3(three) weeks.