AI Structured Summary
8-section analysis generated from the full judgment text · gpt-4o-mini
The petitioner challenges an order of proclamation, claiming it was issued without following the required legal procedures. The next date for the case is set for June 20, 2026. The petitioner is instructed to appear before the relevant Court on this date.
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Judgment
7 paragraphs · 152 wordsM. Nagaprasanna, J
Heard Sri. Lethif B., learned counsel appearing for the petitioner, Smt. Rashmi Patel, learned HCGP appearing for respondent No.1 and have perused the material on record.
The petitioner is before the Court calling in question the order of proclamation on the score that the proclamation is issued without following the due procedure as necessary in law.
Learned counsel submits that the next date of listing is on 20.06.2026.
The petitioner shall appear before the concerned Court on the next date of listing i.e., 20.06.2026. Subject to the said condition, the proclamation shall stand suspended, subject to the further orders to be passed by the concerned Court.
In the event the petitioner would not appear on the said date, the proclamation would swing back and action shall be taken by the concerned Court on the next date.
With the aforesaid observations, the petition stands disposed.