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Judgment
5 paragraphs · 84 wordsBhaskar Raj Pradhan, J
1.
Heard learned Counsel for the Petitioner. Issue notice upon the Respondents in Writ Petition as well as in I.A. No. 01 of 2024 subject to filing of requisites within three days.
2.
Mr. Shakil Raj Karki, learned Government Advocate accepts Notice on behalf of State-Respondent No.4. He waives formal Notice.
3.
In the interim, till the next date Status Quo with regard to the ancestral home wherein the Petitioner is presently residing shall be maintained.
4.
List on 19.06.2024.