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Judgment
4 paragraphs · 146 wordsBhaskar Raj Pradhan, J
Pursuant to the notice issued to respondent nos. 2, 3 and 6 respondent nos. 2 and 6 are represented by Mr. Bhola Nath Sharma, learned counsel. Respondent no. 3 is yet to enter appearance. Mr. Bhola Nath Sharma, learned counsel desires to file his Vakalatnama during the course of the day. Permitted. Counter-affidavit may be filed within a period of four weeks by the respondent nos. 2 and 6.
Mr. Shakil Raj Karki, learned Assistant Government Advocate submits that the counter affidavit had been filed on behalf of the respondent nos.4, 5 and 7 which however is in defect. He intends to cure it during the course of the day. If counter affidavits are filed the petitioner shall file a rejoinder, if necessary, within a period of two weeks.
List it after the reopening of the ensuing winter vacation.