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Judgment
6 paragraphs · 98 words
Meenakshi Madan Rai, J
Learned Government Advocate for the State-Respondent Nos.1 and 2 verbally seeks time on grounds that there has been a bereavement in the family of Learned Additional Advocate General, who is conducting the instant matter and hence, time may be afforded.
Not objected to.
Considered.
I.A. No.10 of 2023 is an application all dated 14-03-2023 filed by the Respondents No.3 to 26, except Respondent Nos.5 and 19, for placing certain documents, is taken on record. Opposing parties may file response to the I.A., if so advised, on or before the next date.
List on 28-04-2023.