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Judgment
3 paragraphs · 97 wordsBhaskar Raj Pradhan, J
1.
The matter is listed today for further hearing. However, Mr. Avinash Dewan, learned counsel appearing on behalf of the respondent nos. 3 to 23 submits that the matter is to be argued by Mr. Jorgay Namka, learned Senior Advocate, who however could not appear today due to his personal problems, as he is travelling out of state on an urgency. The adjournment sought for is not opposed by the learned Deputy Solicitor General of India as well as the learned Additional Advocate General appearing for their respective parties.
2.
List on 05.05.2025.