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Judgment
5 paragraphs · 101 words
Bhaskar Raj Pradhan, J
1.
Records reveal that the State-Government had sought two adjournments to file Counter-Affidavit which has still not been filed. According to the learned Additional Advocate General, records are voluminous and therefore he is unable to do so. He desires further two weeks’ time.
2.
Learned Counsel for Respondents No.3 to 23 also desires two weeks time to file Counter-Affidavit.
3.
Time prayed for by the learned Additional Advocate General and learned Counsel for Respondents No.3 to 23 is granted. Rejoinder thereafter within two weeks, if so desired.
4.
In view of the ensuing winter vacation, list thereafter.