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Judgment
6 paragraphs · 85 words
Kardak Ete, J
Heard Mr. S. K. Kejriwal, learned counsel for the applicant.
This is an application praying for modification, vacation and/or alteration of the interim order, dated 24.03.2025, passed by this Court in WP(C)No. 1626/2025.
On the prayer of Mr. S. P. Sharma, learned Standing Counsel, APDCL for the opposite party/writ petitioner, 2 (two) weeks time is granted to file objection to the interlocutory application.
Mr. S. Dey, learned counsel for the respondent No. 1 is present.
List the matter after 2 (two) weeks.