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Judgment
6 paragraphs · 132 wordsBhaskar Raj Pradhan, J
Dr. Doma T. Bhutia, learned Senior Counsel who was appearing for respondent nos. 4, 7, 8 and 9 desires to retire from this case. Permitted.
Mr. Shakil Raj Karki, learned Government Advocate representing respondent nos. 1, 3, 5 and 6 seeks further time to file counter affidavit. Three weeks as prayed for is granted. Two weeks thereafter to the petitioner to file rejoinder, if required.
Mr. D.K. Siwakoti, learned counsel for the petitioners submits that he has filed rejoinder to the counter affidavit filed on behalf of respondent nos. 4, 7, 8 and 9. The same is taken on record.
The learned Deputy Solicitor General of India representing respondent no.2 submits that she does not desire to file counter affidavit.
List on 30.09.2024.