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Judgment
6 paragraphs · 117 wordsBhaskar Raj Pradhan, J
I.A. No. 05/2026
The learned counsel for the petitioner does not desire to file a response to the application filed by respondent nos. 4, 5 and 7. The Notification bearing No.061/PR/RDD/2025 dated 16.12.2025 is relevant for deciding the issues before this Court. Accordingly, the application is allowed and the document is taken on record. I.A. No. 05 of 2026 stands disposed of.
W.P. (C) No. 26 of 2023
Mr. Johnson Subba, learned counsel is not in a position to appear before this Court due to his family problems. An adjournment is sought on his behalf, which is not objected to by the rest of the parties.
List this matter on 06.05.2026.