Y. DEVENDRO SINGH Vs. MLA

JUDGEMENT

(1.) Heard Mr. S. Biswajit, learned counsel for the petitioner;

(2.) When the matter came up on the last hearing on 27.5.2020, this Court passed the following order as follows:

(3.) Today when the matter is taken up, both the learned counsels for the respondents No.1 and 2 are seeking time to file counter affidavit as well as the relevant documents as per the order of this Court dated 27.5.2020 and therefore, they seek two weeks' time to file counter affidavit as well as the relevant documents. Whereas Mr. S Biswajit, learned counsel for the petitioner represented before this Court that as per the direction of this Court dated 27.5.2020, the respondents have not produced the relevant documents. Therefore, he is not able to file an amendment petition seeking the prayer for challenging the DPC. Therefore, he is strongly objecting for granting time.