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Judgment
Meenakshi Madan Rai, J
Learned Deputy Solicitor General of India for the Respondents No.1, 3 to 6, vide I.A. No.21 of 2023, sought adjournment on grounds that the officer in-charge of the present matter has been transferred and due to the change of officials, the records could not be traced in the office to enable the Counsel to seek instructions. That, certified copies have been applied for from the Registry of this High Court, hence, the prayer for time.
Learned Senior Counsel for the Petitioners and Learned Additional Advocate General for the State-Respondent No.2 does not oppose the prayer for time.
Considered and ordered accordingly.
The parties are to note that, this matter is of 2014 and all efforts should be made to expedite disposal.
Accordingly, list on 25-09-2023 as found convenient by the parties.