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Judgment
4 paragraphs · 145 wordsBhaskar Raj Pradhan, J
The Registry note dated 21.07.2022 states that neither A.D. cards nor unserved notices have been received back from respondent nos. 5 to 8 so far. The postal reports however, states that respondent no.5 has been served. Respondent no. 6 is represented. The learned Additional Advocate General for respondent nos. 1 to 4 and Mr. Dewen Sharma, learned counsel for respondent no.6 seeks four weeks time to file counter affidavits as well as replies to interim applications filed by the petitioner. Four weeks time is granted to the respondent nos. 1 to 4 and respondent no.6 to file their counter affidavits and three weeks to file replies to the interim applications.
Mr. Dewen Sharma, learned counsel submits that he has not filed his vakalatnama as yet; he seeks to file his vakalatnama during the course of the day. Permitted.
List on 01.09.2022.