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Judgment
2 paragraphs · 100 words
Bhaskar Raj Pradhan, J
This matter is being taken up on mentioning by the learned Deputy Solicitor General of India. The petitioner is unrepresented today. According to the learned Deputy Solicitor General of India, the information was given to the petitioner’s counsel who is however out of station and therefore, unable to be present today. The matter was listed on 28.02.2023 on consent. Since the petitioner is unrepresented today liberty is granted to the respondent nos. 1 and 6 to remention the matter prior to 28.02.2023 in the presence of the petitioner’s counsel to have the matter listed before 28.02.2023.