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Judgment
6 paragraphs · 80 words
M. Sundar, CJ
[1] Matter mentioned at half past ten.
[2] Mr. Trimalchandra, learned counsel for respondent No. 1 on the VC (Video Conferencing) platform requests for an adjournment citing counsel inconvenience.
[3] Mr. Themchuiyo Kashung, learned State Counsel representing Mr. S. Vijayanand Sharma, learned Sr.PCCG (Senior Panel Counsel for Central Government) for review petitioners in the physical court does not oppose the request.
[4] Afore-referred request of learned counsel for respondent No. 1 acceded to.
[5] List on 18.05.2026.