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Judgment
3 paragraphs · 80 wordsMeenakshi Madan Rai, J
Mr. Yadev Sharma, Learned Government Advocate for the State-Respondents verbally seeks time on grounds that Mr. Thinlay Dorjee Bhutia, Learned Government Advocate is attending to his ailing wife and is unable to appear in the matter today.
Although, Learned Senior Counsel vehemently objects to the prayer for adjournment on grounds that it is an old matter, considering the grounds put forth for the adjournment, I am inclined to list the matter on 19-03-2024 for final hearing.