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Judgment
6 paragraphs · 64 wordsM. Sundar, CJ
[1] Matter mentioned when the Division Bench sitting commenced.
[2] Ms. B. Karishma Sharma, learned counsel for applicant/appellant requests for an adjournment citing inconvenience for the arguing counsel.
[3] Mr. M. Ibohal Singh, learned counsel for respondent Nos. 1 to 4 does not oppose the request.
[4] Afore-referred request of learned counsel for applicant/appellant is acceded to.
[5] List on 08.06.2026.