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Judgment
6 paragraphs · 73 wordsBiswajit Palit, J
Learned Counsel Mr. K. D. Singha is present for the petitioners and submits that the petitioners were granted interim bail till today.
None appears for the respondents when the matter is taken up.
However, the respondents have filed their affidavit in opposition.
The matter needs to be heard by the regular Bench, so the matter be listed on 19.05.2026.
The period of interim bail is extended till the next date.