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Judgment
2 paragraphs · 88 words
Bhaskar Raj Pradhan, J
This is a part heard matter which was heard initially on 20.05.2022 and listed for further hearing today. On behalf of the respondent no.1 the learned counsel submits that the learned Assistant Legal Aid Counsel is unwell and in isolation and was unable to brief the learned Senior Counsel. He seeks an adjournment which is not opposed by Dr. Doma T. Bhutia, learned counsel for the appellant. In view of the submissions, release the matter from part heard and list for hearing on 22.08.2022.