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Judgment
6 paragraphs · 99 words
Bhaskar Raj Pradhan, J
I.A. No. 02 of 2022
This is an application filed by the respondent nos. 1, 2 and 3 seeking an adjournment on the ground that there has been bereavement in the family of the learned Government Advocate. Not opposed by the learned counsel for the other parties. Considered.
The application is allowed. The matter adjourned to 29.11.2022.
I.A. No. 03 of 2022
In view of the order passed today in I.A. No. 02 of 2022 this application is not required to be considered as the matter stands adjourned to 29.11.2022. Interim application disposed as infructuous.