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Judgment
3 paragraphs · 85 words
Bhaskar Raj Pradhan, J
1.
The learned Government Advocate for the respondent nos. 1 and 2 submits that they do not desire to file amended counter affidavit to the amended writ petition and seeks to rely upon the counter affidavit filed earlier. The learned Deputy Solicitor General of India for the respondent nos. 3 and 4 desires further time to file counter affidavit. Two weeks as prayed for is granted. Two weeks thereafter, to the petitioners to file rejoinder, if required.
2.
List on 29.10.2024.