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Judgment
4 paragraphs · 93 wordsBhaskar Raj Pradhan, J
1.
Ms. Rupal Agarwal, learned counsel submits that although Mr. Rahul Rathi, learned counsel was present in the morning before the Division Bench, he has since gone to consult his Doctor as he was unwell, accordingly, an adjournment is sought on that ground. The learned Government Advocate submits that since the adjournment is sought on personal grounds he has no objection.
2.
The learned counsel for the petitioners submits that they do not want to file rejoinder to the counter affidavit filed by the respondents.
3.
List on 09.06.2026.