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Judgment
3 paragraphs · 114 wordsBhaskar Raj Pradhan, J
The learned counsel for the petitioner submits that in spite of repeated requests he has not received any oral instructions from the petitioner. The learned Government Advocate appearing for the respondent however, submits that the dispute between the petitioner and the respondent has been amicably resolved. Since the learned counsel for the petitioner has no instructions, this Court deems it fit to adjourn this matter to 08.04.2025. On the said date, the petitioner’s representative shall also be present before this Court. Let a copy of this order be served upon the petitioner in the usual manner. The Registry to take necessary steps in this regard.
List on 08.04.2025.