AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 82 wordsBhaskar Raj Pradhan, J
1.
Although four weeks time had earlier been granted to the respondents to file the counter affidavit, the learned Government Advocate submits that the same is still not prepared and therefore seeks further four weeks time. Keeping in mind that four weeks have already been granted, this Court deems it fit to grant another three weeks time to file the counter affidavit. Two weeks thereafter, to the petitioner to file rejoinder, if required.
2.
List thereafter, on 01.06.2026.