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Judgment
MV Muralidaran, J
[1] Heard Mr. M .Hemchandra, learned senior counsel for the petitioner and Mr. Y. Ashang, learned GA for the State Respondent.
[2] Admit.
[3] Mr. Y. Ashang, learned GA represented that originally, the matter was handled by the learned Addl. AG and later on, the case was handed over to him. Therefore, he seeks time to go through the same and argue the case.
[4] Mr. M. Hemchandra, learned senior counsel for the petitioner represented that the petitioner is seeking only to give appointment under the Die-in-Harness Scheme and the Respondents may be given direction to pass orders on the petitioner’s representation.
[5] Anyhow, Mr. Y. Ashang, learned GA seeks further time.
[6] Therefore, post this matter on 16.09.2022 for orders.
[7] Registry is directed to delete the name of the Ld. Advocate General from the cause list and to print the name of Mr. Y. Ashang, learned GA in the cause list.