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Judgment
3 paragraphs · 87 wordsBhaskar Raj Pradhan, J
1.
Rejoinder to the counter affidavit filed by the respondent no.1 is taken on record. The learned Government Advocate for respondent nos. 2, 3 and 4 submits that he could not file the counter affidavit due to his personal difficulties. He seeks further time. Not objected by the learned counsel for the other parties. Four weeks as prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if required.
2.
List it after the reopening of the ensuing winter vacation.