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Judgment
7 paragraphs · 97 wordsMeenakshi Madan Rai, J
Learned Counsel Ms. Rachhitta Rai seeks some time on behalf of the Petitioner towards which I.A. No.07 of 2022 has been filed.
Not opposed.
Considered. Ordered accordingly.
Counsel for the Petitioner should note that this Writ Petition is of 2019 and this is the last opportunity afforded to the Petitioner. No further adjournment on any ground to any party shall be granted.
I.A. No.07 of 2022 stands disposed of.
On the request of Learned Assistant Government Advocate which is not objected to by Learned Counsel for the Petitioner, list this matter on 17.05.2022.