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Judgment
4 paragraphs · 89 words
Biswanath Somadder, CJ
The learned advocate for the petitioner prays for an adjournment. This is the first day when the matter is taken up for consideration and such prayer for adjournment is not appreciated by this Court. Nevertheless, purely in the interest of justice, we adjourn this matter till 13th December, 2022.
In the meanwhile, the learned Additional Advocate General may take instructions from his clients.
On the adjourned date, the advocate for the petitioner shall file an affidavit of service indicating an effective service upon all the respondents.