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Judgment
5 paragraphs · 85 words
Ahanthem Bimol Singh, J
Mr. Th. Mahira, learned counsel appearing for the petitioner made a prayer for taking up this matter after the summer-vacation.
As prayed for, list this case again on 27.07.2022. In the meantime, respondents are at liberty to file their counter affidavit, if so advised.
Earlier interim order shall continue till the next date.
Registry is directed to delete the name of learned Advocate General from the cause-list and in his place, the name of Mr. A. Vashum, learned GA be shown.