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Judgment
5 paragraphs · 98 wordsA. Guneshwar Sharma, J
[1] Mr. W. Niranjit, learned Dy. G.A., submits that the matter may be taken up on some other day due to change in the counsel appearing on behalf of the State.
[2] Mr. Siddarth Punj, learned counsel for the petitioner appearing along with Mr. Kh. Samungou, learned counsel in Cril.Petn. No. 36 of 2023 and Mr. M. Rendy, learned counsel for the private respondent, have no objection.
[3] Mr. W. Niranjit, learned Dy. G.A., undertakes to inform learned counsel for the petitioner in WP(C) No. 533 of 2023.
[4] List this case on 21.05.2026.