WPMS/401/2019
2022 Latest Caselaw 277 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No. 401 of 2019
                                  Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing)

Mr. Birendra Singh Adhikari, Advocate, for the petitioner.

Mr. Dushyant Mainali, Advocate, for the respondents.

This is an admitted Writ Petition, which is arising out of the concurrent judgments, rendered in the proceedings under Section 21 (1) (a) of the Act No. 13 of 1972.

Learned counsel for the respondents was earlier granted time to file the counter affidavit but the same has not been filed. He prays for and is granted further a week's time to file the counter affidavit.

List this Writ Petition after the expiry of the aforesaid period.

Interim order already granted on 19th February, 2019, would continue to operate till the next date of listing.

(Sharad Kumar Sharma, J.) Dated 17.02.2022 Shiv