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Judgment
7 paragraphs · 118 wordsK. Somashekar, CJ
Learned counsel for the petitioner, Mr. Phulchand appears before this Court physically and Mr. S. Nepolean, learned senior counsel who has been nominated as Amicus Curiae appears in the rank of respondents appears before this Court physically.
In the meanwhile, learned counsel for the petitioner, Mr. Phulchand submits that he has one more connected proceeding i.e. W.P.(C) No. 282 of 2024.
This submission which has been made by the aforesaid learned counsel is taken on record.
However, the learned Amicus Curiae appearing before this Court physically be directed to clarify whether the aforesaid writ proceeding is connected to tag with the present proceedings.
Accordingly, made an observation.
Consequently, these matters would be listed on 24.07.2025.