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Judgment
7 paragraphs · 173 wordsM. Sundar, CJ
Mr. Rustam, learned counsel representing counsel on record for petitioner, Mr. Dimalkumar Haobam, learned State counsel (who says that he has come in place of erstwhile State counsel, Ms. Nikita) for respondent Nos. 1 to 3 and respondent Nos. 5 to 7, Ms. Silori, learned counsel representing counsel on record for respondent Nos. 9 to 14 and Mr. Nongdamba, learned counsel representing Mr. BR Sharma, learned CGSC (Central Government Standing Counsel) for respondent No. 4 are before this Court (Physical Court).
Mr. Anjan Prasad Sahu, learned counsel on record for respondent No. 8 is before this Court on the Video Conferencing (VC) platform.
To be noted, name of Mr. Anjan Prasad Sahu, learned counsel on record for respondent No. 8 has not been shown in the cause list. Registry to do course correction in this regard in / from the next listing.
All afore-referred counsel make a common/joint request for adjournment of captioned matter citing counsel difficulties at their respective ends.
Afore-referred common/joint request is acceded to.
List on 23.06.2026.