NETRA KUMAR PRADHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Learned Government Advocate for the Respondents No.1 and 2 verbally seek further time to file Counter-Affidavit.

(2.) Learned Counsel for the Respondent No.3 also seeks further time to file Counter-Affidavit.

(3.) Records reveal that the Government Advocate for the Respondents No.1 and 2 had entered appearance on 5/8/2025 and on 15/9/2025, Learned Counsel for the Respondent No.3 had entered appearance. Today, it is more than two months since their appearance, however Learned Counsel for the Respondents have not only failed to file their Counter-Affidavits but while seeking adjournment failed to specify the grounds for such delay. In such circumstances, it is evident that Learned Government Advocate for the Respondents No.1 and 2 and Learned Counsel for the Respondent No.3 respectively have exhibited lethargy and a lackadaisical attitude in taking steps, apart from which, they have paid scant heed to the Orders of this Court.