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Judgment
7 paragraphs · 101 wordsSanjay Kumar, CJ
(Through Video Conferencing)
Mr. N. Surendrajit, learned counsel, states that MC(CRP(CRP.Art.227)) No. 26 of 2021 has to be heard along with these matters.
Registry is directed to verify and put up the same along with these cases on the next date of hearing.
Written arguments may be filed by all the learned counsel after serving advance copies on the other side so that the pleadings and written arguments are complete by the next date of hearing.
Post on 15.12.2021.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.