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Judgment
5 paragraphs · 54 wordsMeenakshi Madan Rai, J
Learned Additional Public Prosecutor verbally seeks adjournment on grounds that Mr. S. K. Chettri, Additional Public Prosecutor appearing in this matter is unable to do so today on account of a bereavement in his family.
Not opposed.
Considered and ordered accordingly.
List on 22-06-2026 as found convenient by the parties.