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Judgment
5 paragraphs · 87 wordsM. Sundar, CJ
[1] Ms. Geetarani Waikhom, learned counsel representing the counsel on record for writ petitioner and Mr. Dimal Kumar, learned State counsel for respondent Nos. 1 & 2 are before this Court (physical Court). Ms. L. Sillori, learned counsel representing counsel on record for respondent Nos. 3 & 4 is also before this Court (physical Court).
[2] All the afore-referred 3 (three) counsel request for adjournment citing difficulties/inconvenience for respective arguing counsel.
[3] Afore-referred common/joint request for adjournment is acceded to.
[4] List on 21.07.2026.