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Judgment
5 paragraphs · 83 wordsMeenakshi Madan Rai, J
Learned Additional Public Prosecutor is present for the State- Respondent on advance Notice and waives formal Notice.
It is submitted by Learned Additional Public Prosecutor that although this matter has been listed today however copies of the relevant case papers were made available to him only this morning and he was therefore unable to peruse the case papers. He seeks an adjournment.
Considered.
In the interest of justice, list this matter on 02-04-2025 as found convenient by the parties.