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Judgment
3 paragraphs · 61 wordsH. S. Thangkhiew, J
Accommodation has been sought by the learned counsel for the respondent for the Order 7 Rule 11 application to be taken up at the latter part of the day. However, this Court is not inclined to grant the prayer made by the learned counsel for the respondent.
Accordingly, list this matter on 21.04.2026, as a fixed item.