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Judgment
7 paragraphs · 87 words
Meenakshi Madan Rai, J
Heard Learned Senior Counsel for the Petitioner and Learned Additional Advocate General, who is present on advance Notice for the State-Respondents No.2, 3, 4 and 5, waives formal Notice.
Issue Notice to the Respondents.
Learned Deputy Solicitor General for the Respondent No.1 is present on advance Notice and waives formal Notice.
Requisites be filed within three days.
During the course of hearing Learned Additional Advocate General seeks two weeks time to examine the matter.
List on 04-04-2024 as found convenient by all parties.