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Judgment
4 paragraphs · 86 words
Bhaskar Raj Pradhan, J
1.
Mr. Manish Kumar Jain, learned counsel appeared in the matter and filed his Vakalatnama. The record reveals that he appeared on behalf of the respondents on 05.03.2025. However, he is not present today. The learned Deputy Solicitor General of India submits that she has been instructed to appear in the matter for the respondents.
2.
In the above circumstances, she seeks a short adjournment to take necessary steps with regard to Mr. Manish Kumar Jain, learned counsel.
3.
List on 01.05.2025.