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Judgment
4 paragraphs · 94 words
Bhaskar Raj Pradhan, J
I.A. No. 01 of 2022
This is an application seeking adjournment on behalf of the petitioner. Although, the application is vague in its pleadings however, the learned counsel appearing proxy for the learned counsel for the petitioner submits that the learned counsel engaged by the petitioner who is based in Delhi is unable to appear before this Court due to his personal problems. The learned Deputy Solicitor General appearing for the Union of India does not object to this application. Considered. The application is allowed.
List the matter on 01.12.2022.