Bhaskar Raj Pradhan, J
1. Mr. Lahang Limboo, learned counsel for the appellants seeks to argue this matter on certain grounds which are not available to him as no evidence was led for the above grounds before the learned Tribunal. He seeks an adjournment to examine the matter further. Although under normal circumstances this Court would not be inclined to grant the adjournment, considering the fact that he is a young advocate who desires to learn further, last opportunity is granted to him for admission hearing.
2. List on 16.03.2026.
