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Judgment
6 paragraphs · 115 wordsAhanthem Bimol Singh, J
Heard Mr. S. Worthing, learned counsel appearing for the petitioner and Mr. H. Debendra, learned GA appearing for the respondents.
It is submitted by learned GA that counter affidavit on behalf of the respondent No. 3 has been filed and he needs three weeks’ further time for filing counter affidavit on behalf of the other respondents.
On checking the record of this case, counter affidavit filed by the respondent No. 3 is not on record.
Registry is directed to list this case again on 14th October, 2022 along with the counter affidavit filed by the respondent No. 3.
In the meantime, petitioner is allowed to file rejoinder affidavit, if so advised.