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Judgment
4 paragraphs · 95 words
Bhaskar Raj Pradhan, J
1.
During the course of hearing the learned Deputy Solicitor General of India referred to Office Memorandum dated 03.03.2022 issued by the Government of India, Ministry of Finance, regarding clarification of the Budgetary Support Scheme this in turn refers to previous communications mentioned therein. However, these communications have not been placed before this Court.
2.
The learned Deputy Solicitor General of India desires to do so within a period of two weeks. Time prayed for is granted.
3.
In view of the same, list this matter for further hearing on 17.08.2023.