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Judgment
3 paragraphs · 98 wordsBhaskar Raj Pradhan, J
Ms Sangita Pradhan, learned Deputy Solicitor General of India, is not present today for the petitioner. Ms Sittal Balmiki, learned Advocate appears on her behalf and states that Ms Pradhan is travelling out of station for her pre-scheduled conference which was decided as this matter was actually posted for 18.03.2026 but preponed today. In such view of the matter, the learned Senior Counsel appearing for the respondents no.1 to 3 and learned counsel appearing for the respondents no.4 to 6 do not have any objection.
List on 25.03.2026, as found convenient by the parties.