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Judgment
4 paragraphs · 121 wordsBhaskar Raj Pradhan, J
The learned Deputy Solicitor General of India appearing for respondent no.1 submits that although they desire to file a counter affidavit in the present matter, as the documents are voluminous and some of the records maintained by them are illegible, they are in the process of typing them. She therefore, seeks two weeks’ time to file the same. Time prayed for is granted. Two weeks thereafter, to the petitioner to file rejoinder, if so required.
Respondent no.2 may also file a counter affidavit, if so desired, within the same period granted to respondent no.1.
As agreed by the learned counsel for the parties, list I.A. No. 01/2026 along with the writ petition on 04.05.2026.