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Judgment
5 paragraphs · 95 wordsAhanthem Bimol Singh, J
Mr. Shyam Sharma, learned G.A. appearing for the respondents, submitted that an affidavit in opposition has been filed on behalf of respondent Nos. 2 & 3 and that at the time of hearing of this writ petition, the respondent Nos. 1, 4, & 5 will rely on the said counter affidavit and that no separate affidavit will be filed on behalf of the State respondents.
Ms. L. Ashapriya, learned counsel appearing for the petitioner, seeks 2(two) weeks’ time for filing rejoinder thereto.
Prayer is allowed.
List this case again on 04.09.2025.