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Judgment
3 paragraphs · 60 wordsBhaskar Raj Pradhan, J
1.
This matter is taken up for mentioning. Heard the learned counsel for the petitioner as well as the learned Deputy Solicitor General of India who appears on advance notice. She prays that the matter be listed tomorrow as she requires time to obtain proper instructions from the respondent.
2.
Accordingly list this matter on 09.04.2026.