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Judgment
Meenakshi Madan Rai, J
Learned Government Advocate verbally seeks time on grounds that Learned Advocate General who is to submit in the matter considering the gravity is not present today.
Having considered the said submissions it is rather incongruous that the Learned Advocate General has elected to stay away from the Court today with no substantial reasons furnished for the adjournment.
This is a matter of 2020 and final opportunity is afforded, to the parties.
List on 28-02-2023 as found convenient by the parties on which date the matter shall be heard. Should the Learned Advocate General choose to remain absent then the matter shall be delegated by him in advance to competent Counsel in his Office to allay delaying the matter.