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Judgment
3 paragraphs · 91 words
Bhaskar Raj Pradhan, J
Mr. S.K. Chettri, learned Government Advocate seeks an adjournment on the ground that the learned Additional Advocate General who is to lead him is not available today. Mr. N. Rai, learned Senior Counsel for the respondent nos. 1 and 2 also submit that a short date may be given since the parties were informed about the desire of the state-respondent to adjourn the case earlier and therefore, they are unprepared.
On the request of the learned counsel for the parties, list this matter for hearing on 31.03.2023.