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Judgment
6 paragraphs · 98 words
Bhaskar Raj Pradhan, J
I.A. No. 02 of 2023
An application for adjournment has been filed by the appellant on the ground that the learned Senior Counsel appearing for the appellant is unable to attend this court today, as he has to attend another old matter which is pending before another court. The adjournment sought for is not objected by the learned counsel for the respondent. Adjournment granted. I.A. No. 02 of 2023 is allowed and stands disposed.
S.A.O. No.01 of 2023
1.
The interim order shall continue till the next date.
2.
List this matter on 15.06.2023.