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Judgment
6 paragraphs · 128 wordsAhanthem Bimol Singh, J
Heard Ms. O. Numita, learned counsel appearing for the petitioner, Mr. Phungyo Zingkhei, learned counsel appearing for the respondents No. 1 and 2 and Mr. Th. Henba, learned counsel appearing for the respondent No. 3.
It is submitted by the learned counsel for the respondent No. 3 that counter affidavit on behalf of the respondent No. 3 will be filed during the course of the day and at the same time, the counsel for the respondents No. 1 and 2 prayed for granting two weeks’ further time for filing counter affidavit.
Prayer is allowed.
List this case again on 13-07-2022. In the meantime, the parties are at liberty to exchange their affidavits, if so advised.
Earlier interim order shall continue till the next date.