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Judgment
4 paragraphs · 89 wordsK. Somashekar, CJ
Learned senior counsel for the petitioner, Mr. N. Ibotombi is on record and learned counsel for the respondents, Ms. Tejpriya is also on record.
However, in the given peculiar facts and circumstances of these cases are concerned, it is deemed appropriate that these matters would be listed on 24.07.2025.
Keeping in view of the preceding order sheet maintained in these cases, it is deemed appropriate that if any interim order has been granted earlier and the same shall be extended till the next date of hearing.