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Judgment
5 paragraphs · 102 wordsMeenakshi Madan Rai, J
Learned Assistant Government Advocate verbally seeks time on grounds that Learned Government Advocate Mr. Thinlay Dorjee Bhutia who was arguing this matter had to urgently attend to his newborn baby who was suddenly indisposed.
Learned Senior Advocate for the Petitioner objects to the submission seeking time, on grounds that, this matter is of the year 2020 and that he had in fact concluded his arguments.
Considering the grounds put forth, adjournment is allowed. However, the parties shall bear in mind that this is the final adjournment granted.
List this matter on 30-11-2023 as found convenient by the parties.