AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 96 wordsAhanthem Bimol Singh, J
Mr. Juno Rahman, learned counsel appeared on behalf of the petitioners through VC platform and seeks adjournment of hearing of these cases citing personal inconvenience.
Mr. Th. Vashum, learned GA appearing for the respondents submitted that because of the interim order passed by this court, the authorities are not able to declare the result of the selection process and as such, early hearing of these cases are required.
In view of the submission made above, let these cases be listed again on 08-04-2026.
Earlier interim order shall continue till the next date.