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Judgment
4 paragraphs · 96 wordsB. Bhattacharjee, J
A prayer has been on behalf of Mr. S. Dey, learned counsel appearing for the respondent Nos.1 – 3, to adjourn the matter on the ground of his personal difficulty.
Mr. A.H. Hazarika, learned counsel appearing for the petitioner has objected to the prayer on the ground that the matter has been pending for a long time. However, since the prayer has been made on the basis of the personal difficulty of the learned counsel appearing for the respondent Nos. 1 – 3, the matter stands adjourned for 2 (two) weeks.
List accordingly.