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Judgment
5 paragraphs · 155 wordsMv Muralidaran, J
[1] Heard Mr. Hemchandra, learned counsel for the petitioners; Mr. H. Samarjit, learned GA for the State respondents; Mr. N. Umakanta, learned counsel for the Respondent Nos. 2 and 3 and Mr. N. Jotendro, learned senior counsel for the respondents No. 4 to 6 in both the writ petitions.
[2] Mr. N. Umakanta, learned counsel for the respondents No. 2 and 3 represented that he has received the rejoinder to the counter affidavit filed by the respondent Nos. 2 and 3 in WP(C) No. 494 of 2021 whereas Mr. Umakanta seeks time to file counter affidavit in WP(C) No. 59 of 2022.
[3] Mr. N. Jotendro, learned senior counsel for the respondents No. 4 to 6 and Mr. H. Samarjit, learned GA for the respondent No. 1 seeks time to file counter affidavits on behalf of respondents No. 4 to 6 and Respondent No.1 respectively.
[4] Therefore, post these matters on 29.08.2022.