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Judgment
5 paragraphs · 107 wordsBhaskar Raj Pradhan, J
I.A. No. 06 of 2022
Yet another application has been filed by the petitioner. This time the petitioner desires that the previous order passed by this court on 06.07.2021 be modified on the statements made therein. A perusal of the said application does not reflect the correct factual position as seen from the records. This was pointed out to the learned counsel for the petitioner who seeks time to examine it further and take appropriate steps.
Mr. Saurabh Tamang, learned counsel for the respondent does not object to the adjournment sought for. Four weeks time as prayed for is granted.
List on 15.09.2022.