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Judgment
3 paragraphs · 75 words
The present application has been filed for preponement of the date of hearing in Second Motion Petition bearing No. CP(CAA) No. 01/ALD/2022 which is already fixed for 21st September, 2022 and all statutory requirements are stated to be on record.
Keeping in view the facts and circumstances mentioned in the application, let the matter be listed on 24th August, 2022 on top of the Board.
Accordingly, CA No. 23/2022 is allowed and stands disposed of