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Judgment
6 paragraphs · 71 wordsM. Sundar, CJ
Matter mentioned when the Single sitting commenced
Ms. G. Pushpa, learned counsel on record for writ petitioner, requests for an adjournment citing counsel inconvenience.
Mr. Rohan Longjam, learned counsel representing the learned counsel on record for respondent Nos. 1 & 4, does not oppose the afore-referred adjournment request.
Afore-referred adjournment request of Ms. G. Pushpa, learned counsel on record for writ petitioner is acceded to.
List on 24.08.2026.