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Judgment
4 paragraphs · 126 wordsBhaskar Raj Pradhan, J
The learned counsel appearing for respondent nos.1 to 12, 17 and 18 submits that the learned counsel leading him is unable to appear today as his father in unwell and therefore, seeks an adjournment. The same is not opposed by the learned Senior Counsel for the parties.
As mentioned earlier, the matter has been pending for a considerable period of time and for the interest of justice, the matter has to be disposed of at the earliest. It may not be prudent to not grant an adjournment on the personal ground of learned counsel therefore, the adjournment is granted. The learned counsel are requested to be ready on the next date for final hearing.
List the matter on 24.06.2026.