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Judgment
2 paragraphs · 96 wordsRahul Bharti, J
Upon hearing learned counsel for the parties with respect to ongoing state of proceedings, this Court was urged by the respective counsels to peruse the record of the proceedings as well as record accompanying the case which led the reserving of this case for judgment but on account of roster shifting and also that the physical record is not available upon roster shifting, this Bench was not able to pass appropriate orders, as such, because of time gap, this case needs to be re-listed for the same very purpose. Therefore, list on 14.05.2026.