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Judgment
5 paragraphs · 103 words
Bhaskar Raj Pradhan, J
1.
It has been pointed out by the learned Government Advocate that in the rejoinder to the counter affidavit of respondent no.1, the petitioner has also filed an additional document.
2.
Upon this being pointed out, the learned counsel for the petitioner desires to withdraw the rejoinder and file afresh and if he so desires, he shall file an application seeking leave to file the document. Permitted. The rejoinder filed by the petitioner to the counter affidavit of respondent no.1 stands withdrawn.
3.
The interim order passed on 28.05.2024 shall continue till the next date.
4.
List on 22.04.2025.