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Judgment
4 paragraphs · 86 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2024
1.
Although time was granted to the State-respondents to file a response to I.A. No. 02 of 2024, the learned Government Advocate for the respondents submits that they do not desire to file any response. These documents sought to be placed on record are all appointment orders issued by respondents. These documents would be relevant and are taken on record. The application is allowed. I.A. No. 02 of 2024 stands disposed.
2.
List on 04.04.2025 for hearing.