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Judgment
4 paragraphs · 84 words
Meenakshi Madan Rai, J
Learned Counsel appearing on behalf of Mr. Pradeep Agarwal Learned Counsel for the Petitioners verbally seeks time on grounds that the mother-in-law of the conducting Counsel has been diagnosed with a serious illness for which he required to be present in Delhi.
The prayer for adjournment is not opposed on grounds that it is a personal ground taken by the Learned Counsel for the Petitioners.
In the circumstances, the matter be adjourned to 05-09-2024, as found convenient by the parties.