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Judgment
5 paragraphs · 69 wordsA. Muhamed Mustaque, CJ
I.A. No.1 of 2026, which is an application praying for calling of records from Respondent No.2, filed by the Petitioner, is taken on record to be considered along with the main matter.
Learned Counsel for the Petitioner seeks adjournment for four (04) weeks to file rejoinder(s), if any.
Adjournment is granted.
List this matter in the second week of May, i.e. on 13th May, 2026.