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Judgment
6 paragraphs · 95 wordsAhanthem Bimol Singh, J
Heard Mr. B. Prem Sharma, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
Mr. Th. Sukumar, learned Government Advocate entered appearance and accepts notice on behalf of all the respondents, hence, no formal notice is called for.
I have heard the argument of the learned counsel for the petitioner at length with regard to the prayer for passing of the interim order, however, on perusal of the record this Court is not inclined to pass any interim order at this stage.
List this case again on 24.03.2023.