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Judgment
4 paragraphs · 77 wordsBhaskar Raj Pradhan, J
1.
Heard the learned Senior Counsel for the petitioners. Issue notice upon the respondent. Mr. Thinlay Dorjee Bhutia, learned Government Advocate appears on behalf of State-respondent accepts notice and waives formal notice thereof. Response shall be filed within four weeks.
2.
In the meanwhile, the learned Special Judge is requested not to proceed with the hearing on charge until the next date or until further orders of this Court.
3.
List on 10.07.2026.