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Judgment
5 paragraphs · 65 wordsA. Muhamed Mustaque, CJ
Mr. Bhusan Nepal, learned Counsel for the Respondent Nos.1 to 4, seeks permission to withdraw his vakalatnama.
Permission is granted.
Ms. Rupal Agarwal, learned Counsel, submits on behalf of Mr. Rahul Rathi, Advocate that he has already filed his vakalatnama for the Respondent Nos.1 to 4 but the same is under defect.
Accordingly, the matter stands adjourned to 22nd June, 2026.