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Judgment
4 paragraphs · 143 wordsK. Somashekar, CJ
Learned senior counsel for the petitioner, Mr. M. Hemchandra is present before this Court physically in the proceeding of W.P.(C) No. 242 of 2018 which is connected with the proceedings of MC[W.P.(C)] No. 342 of 2018 and MC[W.P.(C)] No. 609 of 2018.
Whereas, learned counsel for the respondents, Mr. I. Amri is present before this Court physically and is seeking for a short accommodation on the ground that he wants to go through the material available on record in this matter which has been filed seeking for quashing the aggrieved portion of the impugned advertisement of the Department of Technical Education, Manipur.
Keeping in view of the submission made by the learned senior counsel for the petitioner and learned counsel for the respondents in these matters are concerned, it is deemed appropriate that these matters would be listed on 26.09.2025.