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Judgment
4 paragraphs · 59 words
We have joined this Division Bench online through video conferencing.
Shri S M Abass Naqavi, learned counsel for the applicant and Shri Praveen Shukla, learned counsel for the respondents are present.
Due to non-availability of Hon’ble Administrative Member, on account of his having to join full Bench proceedings before the Principal Bench, the matter is adjourned.
List on 19.05.2022.