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Judgment
6 paragraphs · 89 words
Meenakshi Madan Rai, J
Learned Deputy Solicitor General of India for the Respondents No.1, 3 and 4 submits that the defects pointed out in the Counter- Affidavit could not be rectified on time, on account of the unavailability of the concerned officer who was to sign on the Counter-Affidavit. She seeks two days time.
Not opposed.
Counter-Affidavit be filed within two days and Rejoinder thereto two weeks’ thereafter.
The undertaking of the Deputy Solicitor General of India as given on 02-12-2025, it is submitted, shall continue.
List on 18-05-2026.