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Judgment
4 paragraphs · 92 wordsBhaskar Raj Pradhan, J
I.A. No. 01 of 2023
1.
On 13.10.2023 the learned counsel for the petitioners submitted that they desired to engage a Senior Counsel and therefore, the matter was listed today. Today the learned counsel for the petitioners states that they had engaged a Senior Counsel who could not be present before this court today and seeks an adjournment. On the request of the learned counsel for the petitioners adjournment sought for is granted. I.A. No. 01 of 2023 stands disposed of accordingly.
2.
List this matter on 08.12.2023.