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Judgment
3 paragraphs · 89 wordsBhaskar Raj Pradhan, J
1.
The learned counsel for the appellant submits that he has received telephonic instructions from the appellant to withdraw the present case. However, he also submits that he does not have written instructions and therefore, a short adjournment may be granted to enable the appellant to appear before this Court personally on the next date or issue written instructions which may be placed by the learned counsel for the appellant before this Court. The prayer seems reasonable. Prayers granted.
2.
List this matter on 13.05.2024.