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Judgment
4 paragraphs · 112 words
Biswanath Somadder, CJ
Having perused the application, being I.A. No. 12 of 2022, as well as the previous orders passed by this Court, it is evident that the petitioners are adopting dilatory tactics, which is not desirable. However, purely in the interest of justice, we are of the view that sometime may be given to the petitioners in order to obtain certified copies of the documents applied for before the Hon’ble Supreme Court of India, as evident from annexure A-1 to the instant application.
In such circumstances, we adjourn the matter for a period of six weeks from date.
The interlocutory application, being I.A. No. 12 of 2022, stands accordingly disposed of.