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Judgment
5 paragraphs · 67 wordsA. Muhamed Mustaque, CJ
It is submitted by the learned Deputy Solicitor General of India that response to I.A. No.1 of 2026 has been filed.
It is pointed out by the Registry that the said response, filed on behalf of the Respondents, is under defect.
Let the defect(s) be cured in the meantime.
Since pleadings are complete, list this matter for final disposal on 15th May, 2026.