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Judgment
5 paragraphs · 105 wordsAhanthem Bimol Singh, J
Mr. W. Jamon, learned counsel appeared on behalf of the petitioner and Mrs. L. Monomala, learned GA appeared on behalf of the respondents.
It has been submitted by the learned counsel appearing for the parties that in view of the nature of the dispute raised in this writ petition and the relief sought for therein, there is no element of an amicable settlement and that the matter needs to be heard on merit.
In view of the submission made above, let these cases be listed again on 18.08.2026 for consideration on merit.
Earlier interim order shall continue till the next date.