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Judgment
3 paragraphs · 93 words
Bhaskar Raj Pradhan, J
1.
Ms. Pema Bhutia, learned Assistant Government Advocate for the respondent nos. 1 and 2 once again seeks time to file counter-affidavit which has not been filed inspite of several opportunities given. Three weeks as prayed for is granted. Although the counter affidavit has been filed by respondent nos. 3 and 4, the petitioner has not filed their rejoinder. The learned counsel for the petitioners seeks two weeks time to file their rejoinder. Time prayed for by the learned counsel for the parties are granted.
2.
List on 12.06.2023.