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Judgment
4 paragraphs · 86 wordsMeenakshi Madan Rai, J
Mr. Thupden Youngda, Advocate enters appearance for the Respondent today and verbally seeks time till 13-06-2023 for hearing of the matter, on grounds that Learned Senior Counsel for the Respondent is indisposed and undergoing treatment. That, he will be in station on 13-06-2023.
That, parties informed that the matter before the Learned Trial Court is also fixed on 13-06-2023, let the Learned Trial Court stay its hands in the matter pending before it till the hearing of the instant Petition.
List accordingly.