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Judgment
5 paragraphs · 96 wordsM. Sundar, CJ
Mr. W. Niranjit, learned State counsel for appellants who is before this Court (Physical Court) submits that he has now been entrusted with captioned State appeal and he would file memo of appearance in place of Ms. Nikita M., former learned State counsel. Learned State counsel requests for time to do the needful and acquaint himself before addressing this Court.
As State counsel requests for time citing counsel inconvenience, Mr. M. Nabakishwor, learned counsel for both respondents does not oppose the request.
Adjourned at the request of learned State counsel.
List on 23.06.2026.