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Judgment
MV Muralidaran, J
(Through Video Conference)
[1] Heard Mr. A. Mohendro, learned counsel representing Mr. Ajoy Pebam, learned counsel for the petitioner in both Cont.Cas(C) J2 No.2 of 2021 and Crl. Rev.P. No.11 of 2021; Mr. R.K. Deepak, learned counsel for the respondents in Cont.Cas(C)J2 No.2 of 2021; and Mr. H. Samarjit, learned PP for the respondent in Crl.Rev.P. No.11 of 2021.
[2] Since Mr. A. Mohendro, learned counsel representing Mr. Ajoy Pebam, learned counsel for the petitioner in both Cont.Cas(C) J2 No.2 of 2021 and Crl. Rev.P. No.11 of 2021 seeks time for argument of the cases on 22.12.2021, both Mr. R.K. Deepak, learned counsel for the respondents in Cont.Cas(C)J2 No.2 of 2021 and Mr. H. Samarjit, learned PP for the respondent in Crl.Rev.P. No.11 of 2021 made no objection.
[3] Therefore, post these matters on 22.12.2021 (Wednesday).
[4] Interim order already granted by this Court in Crl.Rev.P. No.11 of 2021 is extended till then.
[5] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.