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Judgment
3 paragraphs · 100 words
Bhaskar Raj Pradhan, J
1.
The response to this petition has not been filed. Mr. Hissey Gyaltsen, learned counsel representing respondent nos. 2 to 4 submits that he has in fact filed his response but it is in defect. He seeks two days time to cure the defects. Time sought for is granted. The respondent no.1 seeks a further two weeks time to file a response to the petition filed by the petitioner on her personal ground. Not objected by the learned counsel for the petitioner. Accordingly, two weeks time to file a response is granted.
2.
List on 04.04.2025.