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Judgment
6 paragraphs · 98 wordsB. Bhattacharjee, J
Mr. A. Joshi, learned counsel has entered appearance on behalf of the applicant as the applicant has chosen to discontinue the service of the existing Legal Aid counsel.
It is submitted by the learned counsel for the applicant that the applicant would like to bring on record certain documents before this application is taken up for consideration. He, therefore, prays for grant of some time to bring on record the necessary documents by filing an affidavit.
The learned counsel appearing for the respondents has no objection.
Prayer allowed.
List this matter after 2 (two) weeks.