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Judgment
5 paragraphs · 67 wordsAhanthem Bimol Singh, J
None appeared on behalf of the petitioner.
Mr. Kh. Samarjit, learned Sr. counsel and DSGI appeared for the respondents and submitted that affidavit-in-opposition on behalf of the respondent has already been filed.
As the counsel for the petitioner is absent today, let these cases be listed again on 19.05.2025
In the meantime petitioner is at liberty to file rejoinder affidavit, if so, advised.