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Judgment
5 paragraphs · 58 wordsMeenakshi Madan Rai, J
Learned Deputy Solicitor General for the Respondent No.2 verbally seeks some time to file Counter-Affidavit.
Learned Counsel for the Respondent No.1 submits that Counter- Affidavit has been filed.
Let Counter-Affidavit be filed by the Respondent No.2 within two weeks and Rejoinder thereto two weeks thereafter.
List on 06-08-2026 as found convenient by the parties.