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Judgment
5 paragraphs · 129 wordsBhaskar Raj Pradhan, J
The learned Deputy Solicitor General of India submits that there is no need for respondent no.2 to file counter affidavit. The learned Government Advocate for respondent nos. 1, 3, 5 and 6 submits that they have filed their joint counter affidavit. The learned counsel for the petitioner submits that he will require sometime to file rejoinder.
Mr. Zangpo Sherpa, learned Advocate submits that an additional affidavit has been filed on behalf of respondent nos. 4, 7, 8 and 9. The learned counsel for the petitioner desires sometime to examine and file a response, if required.
Four weeks time as prayed for is granted to the petitioner to file rejoinder and the reply if any.
List it after the ensuing winter vacation.