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Judgment
2 paragraphs · 100 wordsBhaskar Raj Pradhan, J
This matter is being taken up on mentioning by the learned Deputy Solicitor General of India. The petitioners are unrepresented today. According to the learned Deputy Solicitor General of India, the information was given to the petitioners counsel who is however out of station and therefore, unable to be present today. The matter was listed on 28.02.2023 on consent. Since the petitioners are unrepresented today liberty is granted to the respondent nos. 1 and 2 to remention the matter prior to 28.02.2023 in the presence of the petitioners counsel to have the matter listed before 28.02.2023.