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Judgment
5 paragraphs · 83 words
Meenakshi Madan Rai, J
I.A. No. 21 of 2023 is an application under Order XVII Rule 1(1) read with Section 151 of the Code of Civil Procedure, 1908, filed by the Learned Assistant Government seeking adjournment on grounds that Learned Additional Advocate General who was entrusted with the matter is out of station attending to a case in Gauhati High Court.
Not opposed.
Considered and ordered accordingly.
In the circumstance, list on 28-11-2023 as found convenient by all Learned Counsel for the parties.