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Judgment
Biswanath Somadder, CJ
This matter is pending before this Court for almost five years and almost at the point of time when we are about to pronounce judgment, we are informed on behalf of the petitioners by the petitioner No.9 (who is appearing ‘in-person’) that a Transfer Petition has been filed before the Hon’ble Supreme Court relating to this matter, being Transfer Petition(s) (Civil) No(s). 371/2023. On 13th February, 2023, the said Transfer Petition was taken up by the Hon’ble Supreme Court whereupon the Hon’ble Supreme Court was pleased to issue notice and in the meantime directed the respondents to file their counter affidavits.
Although we notice that there is no order of stay passed by the Hon’ble Supreme Court in respect of the instant proceedings, which is pending before us, purely on the grounds of maintenance of judicial discipline and judicial propriety, we adjourn this matter for a period of six weeks. In the meanwhile, if any order is passed by the Hon’ble Supreme Court, the parties may inform this Court.