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Judgment
5 paragraphs · 88 words
Meenakshi Madan Rai, J
Learned Government Advocate appearing for Respondents No.6 and 7 verbally seeks time on grounds that Mr. Thinlay Dorjee Bhutia, Government Advocate, who is seized of the matter and is to conduct it, had to attend to a family medical emergency and therefore could not be present in Court today. He seeks an adjournment on the above grounds.
Not objected to by Learned Counsel for the other parties.
Considered.
In the circumstances, let the matter be listed on 22-11-2023 as found convenient by the parties.