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Judgment
6 paragraphs · 88 wordsB. Bhattacharjee, J
From perusal of the records, it appears that Mr. A.H. Hazarika, learned counsel appearing for the petitioner had represented the respondent No.4 herein in an earlier round of litigation concerning the same subject matter.
In view of the fact, Mr. A.H. Hazarika, learned counsel has prayed for grant of some time to verify the above fact and obtain necessary instruction from his client in this regard.
The learned counsels appearing for the respondents have no objection.
Prayer allowed.
List this matter after 2 (two) weeks.