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Judgment
5 paragraphs · 100 wordsMeenakshi Madan Rai, J
I.A. No. 04 of 2022 is an application seeking adjournment on grounds that Learned Additional Advocate General who was to argue this matter has taken ill suddenly and had to rush Siliguri, West Bengal, for medical treatment.
Not opposed by the Learned Senior Counsel for the Petitioner.
It is noted that this is a matter of 2020 and several adjournments have been afforded on various grounds as put forth by the parties. However, no further time shall be granted and the parties without fail shall argue the matter on the next date fixed.
List on 16-11-2022.