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Judgment
4 paragraphs · 122 wordsBhaskar Raj Pradhan, J
None of the counter affidavits are on record. Mr.Zigmee Dorjee Bhutia, learned counsel representing respondent nos. 3 and 4 submits that he has in fact filed his counter affidavit as well as reply to I.A. No. 01 of 2025 which however, are in defect. He seeks three days time to cure the same. Time granted. Counter affidavits may be filed within a period of three weeks. Consequently, rejoinder may be filed within a period of two weeks.
Mr. S.K. Chettri, learned Government Advocate representing respondent nos. 1, 2 and 5 is also directed to file the relevant rules as amended till date supported by an affidavit, before the next date of hearing.
List on 16.06.2025.