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Judgment
8 paragraphs · 139 wordsMV Muralidaran, J
(Through Video conference)
[1] Heard Mr.M. Gunedhor, learned counsel for the petitioner and argued the petition in MC(El.Pet)No.19 of 2021 as per direction of the Hon’ble
Supreme Court and Mr. M. Gunedhor, learned counsel for the petitioner also represented that he has already filed written arguments.
[2] Mr. H.S. Paonam, learned senior counsel for the 1st respondent represented that he is yet to argue on his side and copy of the written argument
may be served on him and he will go through and file written argument on his side. Therefore, he seeks time till 16.07.2021.
[3] Therefore, post these matters finally on 16.7.2021 for argument and filing written arguments by both sides in MC(El.Pet). No.19 of 2021.
[4] Registry is directed to issue the copy of this order to both the parties to their whatsapp/e-mail.