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Judgment
3 paragraphs · 89 words
Bhaskar Raj Pradhan, J
1.
Rejoinder to the counter-affidavit of respondent nos. 3 and 4 has been filed. The same is taken on record. The learned Additional Advocate General appearing for respondent nos. 1 and 2 submits that counter-affidavit has been filed on behalf of respondent nos. 1 and 2. However, the same is not on record. He desires to take steps. On the filing of the counter-affidavit by respondent nos. 1 and 2, two weeks thereafter, to the petitioner, to file rejoinder, if needed.
2.
List on 17.08.2023.