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Judgment
4 paragraphs · 177 wordsAhanthem Bimol Singh, J
Mr. S. Rupachandra, learned senior counsel assisted by Ms. Joan Kipgen, learned counsel appearing for the petitioner in WP(C) No. 615 of 2020 submitted that the present writ petitioner filed another writ petition being WP(C) No. 814 of 2022 and that in the said writ petition an order has been passed for taking up the matter along with the present writ petition on 22.11.2022 and accordingly, learned senor counsel made a prayer for taking up this matter on 22.11.2022.
On the other hand, Mr. A. Vashum, learned GA and Mr. N. Ibotombi, learned senior counsel assisted by Ms. Babina, learned counsel for the respondents submitted that because of the subsequent writ petition, the present writ petition has become infructuous. This submission is vehemently objected by Mr. S. Rupachandra, learned senior counsel.
Be that as it may, in order to settle the dispute, let this case be listed again on 19th October, 2022 along with WP(C) No. 814 of 2022 for consideration as to whether the present writ petition has become infructuous or not.