AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 87 wordsAhanthem Bimol Singh, J
Mr. Th. Vashum, learned GA submitted that because of the total shutdown imposed by some CSOs and curfew imposed by the State Government and due to the ban on internet services by the State Government, none of the members of the bar are present before this court, either physically or through Video Conferencing. Taking into consideration the submission made by Mr. Th. Vashum, learned GA and absence of the members of the bar, registry is directed to list this case again on 16.07.2025.