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Judgment
3 paragraphs · 69 wordsBhaskar Raj Pradhan, J
1.
The learned proxy counsel appearing for Mr. Dewen Sharma, learned counsel for respondent nos.9 and 10A submits that he is unable to appear before this Court today as he is taking care of his ailing mother. He seeks an adjournment on his behalf. The learned counsel for the rest of the parties does not object to the same.
2.
List this matter on 30.06.2026.