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Judgment
4 paragraphs · 117 words
W. Diengdoh, J
Mr. P. Yobin, learned counsel has submitted that on the request of the learned counsel for the respondent No. 2, Ms. M. Dev, accommodation is sought for, and for the matter to be taken up on another date, since she is stated to be indisposed for the day. On the prayer not being objected to by Mr. R. Debnath, learned counsel for the petitioner, matter is adjourned.
The learned counsel for the petitioner submits that the copy of the response to the objection filed by the respondent No. 2 has been handed over to Mr. P. Yobin, learned counsel with due acknowledgement.
Accordingly, as prayed for, list this matter for admission hearing on 02.03.2026.