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Judgment
3 paragraphs · 131 wordsMeenakshi Madan Rai, J
It is submitted by Learned Deputy Solicitor General of India (DSGI) that voluminous documents have been submitted by the Petitioner and therefore despite this Court having Ordered on 19-09- 2025 inter alia that, after giving the Petitioner a personal hearing, an Order was to be issued within forty-five days, the same could not be complied with. She seeks further time to enable the Respondent(s) to take necessary steps in the matter. Although it is submitted by Learned Counsel for the Petitioner that it is only an inadvertent error that is to be examined and the matter can be decided in a short span of time, however, in view of the submissions put forth by Learned DSGI, in the interest of justice, time is allowed.
List on 02-06-2026.