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Judgment
3 paragraphs · 57 wordsBhaskar Raj Pradhan, J
1.
The pleadings are complete. The learned Assistant Government Advocate submits that he does not desire to file counter affidavit. The learned counsel for the petitioner submits that he does not desire to file a rejoinder to the counter affidavit filed by the respondent no.1.
2.
List the matter for hearing on 24.06.2026.