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Judgment
5 paragraphs · 73 wordsA. Guneshwar Sharma, J
[1] Ms. Th. Ranjeeta, learned counsel for the appellant submits that the matter may be taken up after 2(two) week's due to personal inconvenience of the arguing counsel.
[2] Mr. Th. Henba, learned counsel for the respondents submits that a short date may be given and interim order is overwritten in these cases.
[3] List these cases on 25.06.2026.
[4] Earlier interim order is extended till the next date.