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Judgment
11 paragraphs · 155 wordsHeard Mr. Ajoy Pebam, learned counsel appearing for the petitioner and Mr. K. Jagat, learned Government Advocate appearing for the respondents.
None appeared on behalf of the respondent No. 3.
Steps for service of notice upon respondent No. 3 was taken by the petitioner and notice upon the said respondent No. 3 was served through one of
her daughter on 02.11.2020 and the affidavit in support thereof had been filed by the learned counsel for the petitioner. However, despite service of
notice, none appeared for the respondent No. 3.
Mr. Ajoy Pebam, learned counsel appearing for the petitioner prayed for granting 1(one) week’s time for filing rejoinder to the counter affidavit
filed on behalf of the respondent No. 1.
Prayer is allowed.
1 (one) week’s time as a last chance is given to the petitioner for filing rejoinder affidavit.
List this case again on 18.03.2021.
Interim order passed earlier shall continue till the next date.