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Judgment
6 paragraphs · 69 wordsM. Sundar, CJ
Matter mentioned at 'half past ten'
Ms. Thanyonmi Keishing learned counsel on record for respondent Nos. 3 & 4 requests for adjournment citing difficulty for the arguing counsel.
Mr. N. Bupenda Meitei, learned counsel on record for petitioner who is before this Court on the Video Conferencing (V.C.) platform does not oppose the request for adjournment.
Afore-referred request for adjournment is acceded to.
List on 14.07.2026.