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Judgment
3 paragraphs · 85 words
Bhaskar Raj Pradhan, J
1.
The learned counsel representing the petitioner submits that Mr. Mayank Jain, learned counsel leading him could not appear today due to his personal difficulties and therefore, seeks an adjournment. The learned Deputy Solicitor General of India representing respondents submits that the issue in this matter is identical to yet another matter pending consideration before the Division Bench in a writ appeal which is listed for hearing on 24.04.2025.
2.
In view of the submissions made, list this matter on 27.05.2025.