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Judgment
4 paragraphs · 98 words
Bhaskar Raj Pradhan, J
1.
Heard Mr. Jorgay Namka, learned Senior Counsel for the petitioners. Issue notice upon the respondents, subject to filing of requisites within three days. The learned Deputy Solicitor General of India appears on behalf of respondent nos. 1 and 2 and the learned Government Advocate appears on behalf of respondent nos. 5 and 6 accepts notice and waives formal notice thereof.
2.
Counter-affidavits may be filed within a period of four weeks by the respondents who are appearing today. Two weeks thereafter, to the petitioners, to file rejoinder, if needed.
3.
List on 09.05.2024.