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Judgment
4 paragraphs · 71 wordsBhaskar Raj Pradhan, J
I.A. No.05/2026
1.
An adjournment application is preferred by the petitioner on the ground that the outstation counsel is not available today due to his personal reason. The application is not opposed by the learned counsel for the respondents. Accordingly, while making it clear that no such adjournment shall be entertained hereafter, the application is allowed and I.A. No.05/2026 stands disposed.
2.
List this matter on 05.06.2026.