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Judgment
6 paragraphs · 81 wordsA. Guneshwar Sharma, J
[1] Mr. Abdul Baqee Khan, learned counsel for the petitioners, prays for two weeks' time for filing rejoinder affidavit to the counter affidavit filed by the State respondent.
[2] Mr. P. Tomcha, learned counsel for the private respondent, also prays for two weeks' time for filing counter affidavit.
[3] Mr. S. Niranjan, learned G.A. for the State respondent, has no objection.
[4] List this case on 17.06.2026.
[5] Earlier interim order is extended till the next date.