AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 83 words
Mv Muralidaran, J
Mr. K. Roshan, learned counsel, appears for the petitioners.
Mr. M. Rarry, learned counsel, represented that he would be appearing for the State authorities as special counsel in these matters and sought time to advance arguments.
Post the maters on 18.04.2023.
Earlier interim order shall stand extended till then.
Registry is directed to print the name of Mr. M. Rarry, learned special counsel for State, and delete the name of Mr. Athouba Khaidem, learned Government Advocate, from the cause list.