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Judgment
5 paragraphs · 83 wordsBhaskar Raj Pradhan, J
Matter is listed for hearing today.
The learned Counsel appearing for the respondents no.5 and 6 submits that she is being led by her Senior Counsel who is not available today due to his personal difficulties and hence, seeks an adjournment till 23.04.2026.
The learned Counsel for the petitioner states that he was informed earlier and has no objection to the adjournment sought.
List the matter on 23.04.2026 as requested by learned counsel for the respondents no.5 and 6.