AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 167 wordsBhaskar Raj Pradhan, J
Ms Deblina Chattaraj and Mr. Prem Simon Chettri, learned Advocates, desire to appear on behalf of the respondent no.3, however, they have not filed their vakalatnama. They undertake to do so within three days.
The learned Government Advocate for respondents no.1 and 2 submits that counter-affidavit has been filed on behalf of the State respondents. The learned Deputy Solicitor General of India states they have filed their counter-affidavit, however, it is in defect and she undertakes to cure it during the course of the day.
Although, the learned counsel who desires to appear for respondent no.3 submits that she will require three weeks' time to file their counter-affidavit, keeping in mind the order passed on 26.03.2026, the respondent no.3 is directed to file the counter-affidavit within a period of two weeks from today. Further, if the petitioner desires to file rejoinder to the counter-affidavit, he may do so within two weeks of receipt of the counter-affidavit.
List on 22.06.2026.