Jitendra Kumar Maheshwari, C.J.:— Heard on IA No. 06 of 2018, which is an application filed by respondents no. 2 and 3 for placing some documents on record. Dr. Doma T. Bhutia, learned Additional Advocate General appears and states that she does not want to press I.A No. 06 of 2018.
2. Accordingly, IA No. 06 of 2018 is dismissed as not pressed.
3. IA No. 07 of 2018 and IA No. 11 of 2019 have been filed by the learned counsel appearing on behalf of respondents no. 10 to 17, 19 and 20 bringing some documents on record inter alia contending that the Government is having a power to fix the transportation charge which they have fixed, accordingly, they can charge additional amount while delivering the cylinders at home, therefore, the documents may be taken on record.
4. The aforesaid explanation is in furtherance to the clarification to the order of this Court 19.11.2018. At this stage counsel seeks permission to withdraw both these IAs with liberty to file additional affidavit specifying the pleadings to that effect and to bring those documents on record.
5. Since the prayer is not there, therefore, learned counsel is permitted to withdraw both these IAs with liberty to file additional affidavit specifying the pleadings to that effect and to bring the documents on record within a period of four weeks.
6. In view of the aforesaid, IA No. 07 of 2018 and IA No. 11 of 2019 stand dismissed as withdrawn with liberty.
7. List the case after four weeks, on 29.05.2021.
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