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Judgment
4 paragraphs · 138 wordsBhaskar Raj Pradhan, J
The learned counsel appearing on behalf of Mr. Rahul Rathi, learned counsel for respondent no.2 submits that he is unwell and therefore, unable to appear before this Court today. She seeks an adjournment which is not opposed by the learned counsel for the appellant as well as respondent no.1.
Although this Court was of the opinion that the matter should be heard at the earliest, a request is made on behalf of Mr. Rahul Rathi, learned counsel for respondent no.2, on the ground that he is unwell, is proceeding to Vellore for medical treatment and will be returning only on 19.07.2026.
Accordingly, post this matter on 27.07.2026 on which date the learned counsel are requested to be ready to argue the interim application which is pending for a considerable long time.