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Judgment
5 paragraphs · 164 wordsAhanthem Bimol Singh, J
Heard Mrs. G. Pushpa, learned counsel appearing for the petitioner in WP(C) No. 247 of 2019 and Mr. Juno Rahman, learned counsel appearing for the petitioners in WP(C) No. 1015 of 2018 and WP(C) No. 1213 of 2018. Also heard Mr. Th. Sukumar, learned GA appearing for the State respondents, Mr. S. Samarjeet, learned Sr.PCCG appearing for the respondent No. 2 in WP(C) No. 247 of 2019 and Mr. I. Denning, learned counsel appearing for the private respondent Nos. 8 & 9.
Learned GA made a prayer for taking up these matters after two weeks on the ground of personal difficulty. This prayer is objected by Mrs. G. Pushpa, learned counsel for the petitioner on the ground that the present writ petitions needs early disposal.
Be that as it may, as the learned GA has some personal difficulty, list these cases again on 11.11.2022.
It is made clear that no further adjournment will be granted on the next date fixed.