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Judgment
6 paragraphs · 97 wordsM. Sundar, CJ
Ms. Thanyomi Keishing, learned State counsel is before this Court and Ms. G. Pushpa, learned counsel represents Mr. N. Suresh, learned counsel on record for respondent No. 1 in the main case.
Learned counsel on both sides request for rescheduling of captioned matter citing difficulties at their respective ends.
Afore-referred joint/common request for adjournment is acceded to.
Interim order already granted by Hon’ble predecessor Single Bench on 12.09.2025, extended from time to time, last extended on 25.02.2026 (extended till 13.03.2026) is now resuscitated and the same shall continue until further orders.
List on 07.05.2026.