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Judgment
4 paragraphs · 113 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2023
On 04.05.2023 an application was moved on behalf of the petitioner seeking an adjournment on the ground that the learned counsel had become the Additional Advocate General and therefore, he desires to engage another counsel. Mr. Bhaichung Bhutia, learned counsel appears today and submits that the petitioner has engaged Mr. Jushan Lepcha, learned counsel. However, he has not been able to appear before this court today, since he is presently taking care of his ailing father. The adjournment is sought on this ground. Considerd. Adjournment granted. I.A. No. 02 of 2023 is allowed and stands disposed.
The matter stands adjourned to 06.09.2023.