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Judgment
6 paragraphs · 115 wordsK. Somashekar, CJ
The learned counsel namely, Ms. Lekhakumari appearing for the applicants before this Court physically in the proceeding of MC[W.P.(C)] No. 80 of 2022 which is connected with W.P.(C) No. 374 of 2020 seeks for a short accommodation.
Whereas, the learned counsel namely, Mr. Nongdamba appears for the respondents before this Court physically.
Hence, these matters would be listed on 18.07.2025.
In the meanwhile, the learned counsel appearing for the applicant seeks for extension of interim order.
Keeping in view of the submission which is made by the learned counsel appearing for the applicant, if there is any interim order granted earlier, the same shall be extended till the next date of hearing.