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Judgment
3 paragraphs · 88 wordsBhaskar Raj Pradhan, J
1.
Counter-affidavit on behalf of respondent nos. 4 to 7 has been filed and the same is taken on record. Four weeks time is granted to the petitioner to file rejoinder, if required. The learned counsel for the respondent nos. 1 and 2 seeks further one weeks time to file counter affidavit. Time prayed for is granted. The learned counsel for the respondent no.3 submits that he already filed a counter-affidavit and he would rely upon the same.
2.
List this matter on 14.05.2024.