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Judgment
6 paragraphs · 141 wordsA. Bimol Singh, J
Mr. M. Rarry, learned counsel appeared for the petitioners, Mr. Dimal Kumar Haobam, learned counsel representing Advocate General appeared for the State respondents, Ms. Rinika Maibam, learned counsel representing Mr. M. Hemchandra, learned senior counsel appeared for the MPSC and Mr. A. Mohendro, learned counsel appeared for some of the private respondents.
Mr. Dimal Kumar Haobam, learned counsel seeks for granting some few weeks’ time for filing counter affidavit on the ground that he is yet to receive instruction from the authorities.
The matter has been pending since 2019 and despite lapses of more than four years, the respondents has not taken any action for filing counter affidavit.
In view of the above, four weeks’ further time is granted to the respondents for filing their counter affidavit as a last chance.
List this case again on 27-03-2023.