1. Case taken up. Learned Counsel for both side are present.

2. A joint request by both side, on the ground of arguing Counsel, for adjournment of the case, is being made. The order sheet reveals that this old year Petition of Year 2016, is being adjourned on the same ground very often.

3. Some Miscellaneous Application No. 229/2026 is listed, on today.

4. Let counter, if any, as well as rejoinder, after exchange in between, be got filed, within two weeks.

5. List the matter on 10.12.2026 “for this disposal of this Miscellaneous Application" as well as "final hearing" in the matter.