Ahanthem Bimol Singh, J.:— When the matters are taken up today, it has been pointed out by all the learned counsel appearing for the parties that rejoinder affidavit to the counter affidavits filed by the respondents in the main writ petition as well as the objection filed by the writ petition to the miscellaneous application filed by the respondents No. 1 & 2 were filed on 21.04.2021. However, the said rejoinder affidavit as well as the objection are not placed on record.
2. Registry is to verify and list these cases again along with the said rejoinder affidavit and the said objection.
3. Mr. L. Shashibhushan, learned counsel appearing for the respondent No. 3 once again prayed for granting at least 2(two) weeks time for filing reply to the rejoinder affidavit filed by the writ petitioners.
4. The prayer made by the respondent No. 3 is allowed subject to the condition that no further time for filing such affidavit will be granted after 11.06.2021. All the learned counsel appearing for the parties are directed to file their respective affidavits if so required on or before 11.06.2021 and they are also directed to submits all the relevant laws and citation to be relied on by them to the Registry on or before 11.06.2021.
5. List these cases again on 15.06.2021 and endeavor shall be made to dispose of the present writ petition on the next date.
6. Earlier interim order shall continue till the next date.
7. A copy of this order be furnished to all the learned counsel appearing for the parties through their respective Whatsapp/E-mail.
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