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Judgment
4 paragraphs · 110 words
Meenakshi Madan Rai, J
It is submitted by Learned Senior Counsel for the Petitioners that there is an Intervenor in the matter. However, the Registry reports that the application filed by the Intervenor is lying in defects.
Learned Government Advocate appearing for the State-Respondents No.1 to 10 verbally submits that Learned Advocate General seeks to appear via Video Link, however in view of the disturbance in the Link on account of the inclement weather, it would be convenient if the Learned Advocate General could be present in person on the next day.
In the circumstances as detailed above, the matter stands deferred to 15-04-2024 as found convenient by all parties.