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Judgment
4 paragraphs · 108 wordsBhaskar Raj Pradhan, J
Issue notice upon the respondents in both the writ petition as well as in I.A. No.01 of 2025 subject to filing of requisite within three days. The learned Additional Advocate General as well as the learned Senior Counsel appearing on behalf of respondent nos. 1, 2 and 5 and respondent nos. 3 and 4 accepts notice and waives formal notices thereof. Counter-affidavit may be filed within a period of four weeks. Two weeks thereafter, to the petitioner to file rejoinder, if any.
Reply to I.A. No. 01 of 2025 may be filed within a period of two weeks.
List on 01.05.2025.