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Judgment
8 paragraphs · 108 wordsHeard Mr. Stevenson, learned counsel appearing for the petitioners and Mr. S. Samarjit, learned CGSC appearing for the respondents No.1,2 and 3
and Mr. K. Jagat, learned Government Advocate appearing for the respondents No.4 and 5.
It is submitted by the counsel for the petitioners that additional affidavit on behalf of respondents No. 1, 2 and 3 has been filed on 06.03.2021 and the
petitioners need to file reply to the said additional affidavit, accordingly, the learned counsel prays for granting 1(one) week’s time for filing the
said rejoinder affidavit.
Prayer is allowed.
List this case again on 18.03.2021.
Earlier interim order shall continue till the next date.