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Judgment
3 paragraphs · 106 wordsLearned Counsel for Petitioner as well as Union of India are connected. Learned Counsel for Union of India Shri B.S Shukla mentioned that Union of India is unnecessarily made a party in this proceeding. Whereas, it is of no concern. The dispute is in between Petitioner and Respondent No. 1, 2 and 3 only. A request was made for deletion from the array of parties. It is being further pressed.
There is a technical problem, owing to which, the Petitioner though connected, is not audible. This will be considered on the next date.
List the matter 'for hearing' on 06.12.2023 'for further disposal'.