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Judgment
4 paragraphs · 66 wordsM. Sundar, J
Mr. Leo. N., learned counsel representing learned counsel on record for revision petitioner and M.C.( Miscellaneous Case) applicant is before this Court but there is no representation for respondents either in the physical Court or on the Video Conferencing(V.C) platform.
With the intention of giving opportunity to learned counsel for respondents and respondents, let these matters stand over to 18.05.2026.
List on 18.05.2026.