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Judgment
7 paragraphs · 130 wordsAhanthem Bimol Singh, J
Mr. S. Lokhendro, learned counsel appeared on behalf of the petitioner.
None appeared on behalf of the respondent No. 1.
Mr. W. Niranjit, learned Deputy GA appeared on behalf of respondents No. 2, 3 & 6 and Md. Shakir Khan, learned counsel appeared on behalf of respondent No. 4.
It has been submitted by the counsel appearing for the parties that in view of the dispute raised in this writ petition, there is no possibility of an amicable settlement through Lok Adalat proceedings and that the matter needs to be heard on merit.
In view of the submission made by the learned counsel appearing for the parties, list this case again on 22.06.2026 for hearing on merit.
Earlier interim order shall continue till the next date.