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Judgment
MV Muralidaran, J
[1] Heard Mr. Anjan Prasad Sahu, learned counsel for the petitioners and Mr. Y. Ashang, learned GA for the State Respondents.
[2] Mr. Anjan Prasad Sahu, learned counsel for the petitioners represented that the Respondent No.3 was served notice, but none appeared on behalf of the Respondent No.3.
[3] Therefore, Registry is directed to verify whether any counsel is appearing on behalf of the Respondent No.3 and if not, print the name of the Respondent No.3 in the cause list.
[4] Since Mr. Y. Ashang, learned GA has filed counter affidavit on behalf of the State Respondents, Mr. Anjan Prasad Sahu, learned counsel for the petitioners seeks time to file rejoinder to the counter affidavit.
[5] Therefore, post this matter on 12.10.2022.