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Judgment
4 paragraphs · 94 wordsBhaskar Raj Pradhan, J
1.
On 03.03.2025 the learned Senior Counsel for the petitioners pointed out that there were some minor clerical errors which had appeared in the writ petition and sought time to rectify the same. Accordingly, time was granted. However, the Registry has pointed out that no steps have been taken so far.
2.
Today, the learned Senior Counsel is unable to point out what clerical errors are there in the writ petition and seeks further time on the ground that he is unprepared for the admission hearing.
3.
List on 23.04.2025.