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Judgment
4 paragraphs · 52 wordsW. Diengdoh, J
On the prayer made by Ms. C. Jala, learned counsel vice Dr. N. Mozika, learned DSGI for the respondent No. 5, time to file the written argument is extended.
Mr. D. Sahu, learned counsel for the petitioner has no objection to this prayer.
List this matter after 2(two) weeks.