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Judgment
7 paragraphs · 118 words
Anubha Rawat Choudhary, J
1.
Learned counsel for the parties are present.
2.
Learned counsel for the respondents submits that he has received instruction to file counter affidavit and prays for time.
3.
Learned counsel for the petitioner submits that specific statement has been made in para 20 of the writ petition that the petitioner has not yet received the copy of the enquiry report.
4.
Upon this, counsel for the respondents submits that copy of the enquiry report will be annexed along with the counter affidavit and will include specific response to the statement made in paragraph 20 of the writ petition.
5.
Post this case on 17.07.2023.
6.
The counter affidavit should be filed by 13.07.2023.