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Judgment
5 paragraphs · 71 wordsM. Sundar, CJ
Mr. Rustam, learned counsel representing counsel on record for writ petitioner, Mr. S. Suresh, learned counsel on record for sole respondent and Mr. Nongdamba, learned counsel representing learned Amicus are before this Court (Physical Court).
All afore-referred counsel make a common/joint request for adjournment citing personal inconvenience for counsel at their respective ends and difficulty for Amicus.
Afore-referred common/joint request for adjournment is acceded to.
List on 18.05.2026.