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Amita And Ors. Petitioners v. Union Of India And Ors. S
Summary of Legal Opinion
Factual and Procedural Background
This opinion is a short procedural order. The court recorded that Mr. Manish Mohan, CGSC accepted notice on behalf of all the respondents. The court granted leave to the petitioners to file a supplementary affidavit incorporating additional documents, set deadlines for filing and service, and renotified the matter to 27.02.2017.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The document is an administrative/procedural order and does not set out detailed legal reasoning. It records the court's directions as follows:
- Notice accepted by Mr. Manish Mohan, CGSC, on behalf of all respondents.
- Leave granted to petitioners to file a supplementary affidavit incorporating additional documents; supplementary affidavit to be filed within two weeks.
- A copy of the supplementary affidavit must be served on the respondents in advance.
- Respondents to file their response to the supplementary affidavit within two weeks after service.
- The matter is renotified to 27.02.2017.
The opinion does not explain the substantive basis for granting leave or provide further analytical elaboration.
Holding and Implications
Core Ruling: Leave to file a supplementary affidavit incorporating additional documents was granted; timelines for filing and response were directed; notice was accepted for respondents; matter renotified to 27.02.2017.
Implications for the parties:
- Petitioners must file the supplementary affidavit within two weeks and serve a copy on the respondents in advance.
- Respondents must file their response within two weeks after service of the supplementary affidavit.
- The case will be taken up again on 27.02.2017 as renotified.
No broader precedent or substantive legal principle is stated in the opinion; the order is procedural and affects only the immediate case management steps described above.
1. Notice. Mr. Manish Mohan, CGSC accepts notice on behalf of all the respondents.
2. Leave is granted to the petitioners to file supplementary affidavit incorporating the additional documents. Supplementary affidavit shall be filed within two weeks. A copy of the supplementary affidavit shall be served on the respondents in advance. Response to the supplementary affidavit be filed within two weeks thereafter.
3. Renotify on 27.02.2017
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