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Judgment
5 paragraphs · 85 wordsAhanthem Bimol Singh, J
Heard Mr. Ng. Kumar, learned counsel appearing for the petitioner and Mr. A. Vashum, learned GA for the respondents.
During the midst of hearing, learned counsel appearing for the petitioner submitted that he may be given two weeks’ time for filing additional affidavit to show the factum that the petitioner had already possessed essential qualifications.
As prayed for, list this case again on 01-03-2023 as part-heard matter.
In the meantime, petitioner is at liberty to file additional affidavit if so advised.