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Judgment
Bhaskar Raj Pradhan, J
The matter is ready for argument. However, Mr. N. Rai, learned Senior Counsel for the petitioner leading Ms. Tara Devi Chettri, learned counsel is not present in court today since he was informed by the learned counsel for the respondent nos. 1 to 3 that they would be seeking time to file certain documents.
The learned Additional Advocate General submits that the respondent nos. 1 to 3 desires to file a correspondence issued by the respondent no.4 to them, asking them not to disclose the information pertaining to respondent no.4.
In such view of the matter, the case is adjourned to 08.09.2023 before which date if the respondents desires to file their document they may do so by filing an additional affidavit.
List on 08.09.2023.