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Judgment
5 paragraphs · 101 wordsBiswanath Somadder, CJ
It is submitted by Ms. Phu Doma Bhutia, learned Advocate representing the petitioners that her senior legal aid counsel in the matter, Mr. Jorgay Namka, is unable to appear before this Court today due to some personal reasons concerning his child’s health. As such, she prays for an adjournment.
Learned Senior Advocate representing respondent nos. 1, 2 and 8 has no objection for grant of such adjournment.
Respondent nos. 3 to 7, however, are not represented.
Considering the facts and circumstances as stated hereinabove, this Court adjourns the matter till Friday, i.e., 10th May, 2024, for further consideration.