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Judgment
7 paragraphs · 82 words
Meenakshi Madan Rai, J
Learned Assistant Government Advocate submits that Counter-Affidavit has been filed but is lying in defects in the Registry and seeks one week’s time to rectify the defects.
Learned Counsel for the Respondents No.5 to 209 seeks to file Counter-Affidavit, subsequent to filing of Counter-Affidavit by Respondents No.1 to 4.
Let Counter-Affidavit of Respondents No.1 to 4 be filed within one week.
Counter-Affidavit of Respondents No.5 to 209 within three weeks.
Rejoinder thereto, two weeks thereafter.
List on 24-03-2026.