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Judgment
5 paragraphs · 90 wordsS. Datta Purkayastha, J
Heard Ld. Sr. Counsel Mr. Somik Deb assisted by Mr. P. Debbarma, Advocate for the petitioner. Also heard Ld. Addl. GA Mr. Mangal Debbarma for the respondents.
During hearing Ld. Sr. Counsel Mr. S. Deb submits that he requires to take instructions from the petitioner with reference to certain documents, more particularly mentioning of advertisement No.2 of 2020 in the acknowledgment slip of application of petitioner and therefore this case may be heard separately from WP(C) 264 of 2024.
Considered.
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