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Judgment
4 paragraphs · 95 words1.
At the request by the counsel for the respondent to comply with our order dated 23.5.2022, counsel for the respondent is seeking time up to 21.04.2023 and he is praying for suspension of Non Bailable Warrant till 21.04.2023.
2.
In view of the assurance given by the counsel for the respondent, in presence of their client namely Mr. K Raja, the Non Bailable warrant is suspended till 25.4.2023.
3.
Mr. K Raja shall remain personally present before this Tribunal on next date of hearing at 11 AM.
4.
This matter is adjourned to 25.4.2023.