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Judgment
6 paragraphs · 91 wordsM. Sundar, CJ
Matter mentioned when the Single sitting commenced
Ms. L. Liya, learned counsel for the revision petitioner, submits that the lone revision petitioner is no more, she has instructions from the legal heirs to take steps and requests for time to do the same.
To be noted, Mr. K. Pradeep, learned counsel for respondent No. 1, is before this Court on the V.C. platform.
Adjourned owing to the aforementioned request of the learned counsel on the side of the sole revision petitioner, who is no more.
List on 22.01.2026.