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Judgment
5 paragraphs · 104 words
Bhaskar Raj Pradhan, J
[1] Rejoinder filed by the petitioner is taken on record.
I.A. No. 06 of 2023
[1] An application for adjournment has been filed by the petitioner on the ground that the similar issue is pending before the Supreme Court in various SLPs which are likely to come up for hearing soon. In view of the stand taken by the petitioner, the learned Deputy Solicitor General of India also does not object to the adjournment in order to await the decision of the Supreme Court in those matters. The application is allowed and stands disposed.
[2] List on 07.08.2023 for orders.