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Judgment
4 paragraphs · 101 wordsBhaskar Raj Pradhan, J
1.
The learned Senior Counsel for the respondent no.2 submits that the counter affidavit has been filed but is in defect and would be cured during the course of the day. Permitted.
2.
The learned Government Advocate for the respondent nos. 3 to 6 submits that the counter affidavit is ready but he is yet to obtain the signature of the concerned officer who was busy in the election process. One week’s time as prayed for is granted to do the same. Two weeks thereafter, to the petitioners to file rejoinder if any.
3.
List on 10.07.2024.