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Judgment
7 paragraphs · 62 wordsA. Muhamed Mustaque, CJ
Heard learned Counsel for the parties.
Admit.
Learned Counsel for the State as well as for the Respondent No.2 have entered appearance on advance notice.
Issue notice to Respondent Nos.4 and 5. Requisites shall be filed within three days.
Tag this matter along with the other connected matters pending before this Court.
Stand over to 13th May, 2026.
