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Judgment
3 paragraphs · 91 words
Bhaskar Raj Pradhan, J
1.
According to the learned counsel for the parties, pleadings are complete. I.A. No. 02 of 2023 is pending for consideration which is an application for placing additional documents on record. The learned Senior Counsel for the petitioner submits that the said application may be considered at the time of the hearing of the writ petition. On examination of the application and the reply it may be correct that the writ petition should be examined along with the application.
2.
List this matter for hearing on 06.12.2023.