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Judgment
3 paragraphs · 90 wordsBhaskar Raj Pradhan, J
1.
Although the matter was listed for hearing today the learned Counsel for the petitioner seeks further time as she is facing difficulty to assist this Court and she is also not aware of the pagination system prevailing in this Court. This Court has explained to her the procedure and also advised her that their local Counsel as well as the counsel for the respondent may confirm with the Registry the date for hearing.
2.
Accordingly the matter may be listed after the ensuing winter vacation.