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Judgment
8 paragraphs · 92 words
Mv Muralidaran, J
(Through Video conference)
[1] I heard Mr. Anjan Prasad Sahu, learned counsel for the petitioner and Mr. S. Nepolean, learned GA for the State respondents.
[2] Admit.
[3] Mr. Nepolean, learned GA represented that he is yet to receive instruction. Therefore, he seeks time.
[4] Therefore, post the matter on 29.03.2022.
[5] Registry is directed to print the name of Mr. S. Nepolean, learned GA for the respondents in the cause list.
[6] Registry is directed to issue copy of this order to both the parties through their WhatsApp/email.