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Judgment
6 paragraphs · 79 wordsMeenakshi Madan Rai, J
Heard Learned Senior Counsel for the Petitioners.
Issue Notice to the Respondents.
Learned Additional Advocate General is present for the State-Respondents on advance Notice and waives formal Notice.
Learned Additional Advocate General submits that, an Appeal pending before the Gauhati High Court, is to be heard on 22-08-2023 along with an application for stay, hence, till such date the matter may be kept in abeyance.
The submissions appear to be reasonable, list accordingly on 19-09-2023.