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Judgment
5 paragraphs · 127 wordsBhaskar Raj Pradhan, J
The learned counsel for the petitioner submits that there are certain documents relevant for the just decision of Writ Petition (C) No.13 of 2024 which have not yet been placed on record and he desires to place the same by way of an additional affidavit.
If there are any such documents relevant for the just decision of the case, the petitioner is permitted to file the same supported by an affidavit to enable the opposite party to rebut the same, if they so desire.
As prayed for, one week’s time is granted to the petitioner to file the same and two weeks thereafter to the respondent to file their response, if they so desire.
List this matter on 14.05.2026.