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Judgment
6 paragraphs · 88 wordsA. Guneshwar Sharma, J
[1] Mr. S. Niranjan, learned G.A. for the State respondent, submits that he may be permitted to bring on record the modified ACP Scheme as the matter will be relevant in deciding the present case.
[2] Ms. Kh. Maria, learned counsel for the petitioner, has no objection.
[3] Additional document may be filed by way of additional affidavit with an advance copy to the other side.
[4] Also present Mr. Gyananda, learned counsel for the Principal Accountant General.
[5] List this case on 26.05.2026.