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Judgment
5 paragraphs · 103 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2023
On the request of Mr. M. N. Dhungel, learned counsel for the petitioner and on an application made on behalf of the petitioner on the ground that the learned Senior Counsel briefed in this matter is out of station for his personal work no objection is raised by the learned counsel for the respondents. Adjournment granted. I.A. No. 02 of 2023 is allowed and stands disposed.
CRP No.05/2022
List this matter for final hearing on 27.07.2023 on which date the learned counsel shall make an honest endeavor to be present and argue the matter.