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Judgment
8 paragraphs · 156 wordsKH. Nobin Singh, J
(Video Conference)
This is an application filed by the applicant/respondent contending therein that the issue involved herein is covered by the decision of the Hon'ble Supreme Court to which it has been submitted by Mr. T. Momo, learned counsel for the petitioner that it is not covered and he may be granted some time for filing objection thereto.
Prayer is allowed.
3(three) weeks' time as last opportunity is granted to the learned counsel appearing for the State respondents for filing counter affidavit in the matter.
So far as private respondents are concerned, it has been submitted by Mr. S. Gunabanta, learned counsel that no counter is required to be filed on their behalf and the averments made in the application may be treated as that of the counter affidavit in the matter.
List these matters on 20-12-2021 for consideration.
Interim order granted earlier by this Court shall continue till the next date.