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Judgment
6 paragraphs · 110 wordsMeenakshi Madan Rai, J
Mr. Rahul Rathi, Learned Counsel for the Petitioners verbally seeks time on grounds that Learned Senior Counsel, Mr. N. Rai had to suddenly leave station on unavoidable urgent personal work.
Mr. Yadev Sharma, Learned Additional Public Prosecutor submits that he was informed of it last evening and has no objection to the prayer for time.
In the circumstances, list on 11-04-2023 as found convenient by the parties.
The Stay granted vide Order of this Court dated 12-05-2022 shall continue till further Orders of this Court.
On the next date Learned Counsel for the parties shall come prepared and no adjournment on any ground shall be granted.