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Judgment
3 paragraphs · 89 wordsBhaskar Raj Pradhan, J
1.
The learned Additional Advocate General submits that the matter has been resolved amicably between the parties and intimation to that effect is given to the petitioner. Mr. Ranjit Prasad, learned counsel submits that Mr. A. Moulik, learned Senior Counsel representing the petitioner is out of station and therefore, could not appear before this Court today. He seeks a weeks time to study the matter. Not objected by the learned Additional Advocate General for the respondents. Time sought for is granted.
2.
List on 05.04.2024.