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Judgment
5 paragraphs · 117 wordsMeenakshi Madan Rai, J
Mr. Mukkum Hang Limboo, Advocate appearing on behalf of Applicant/Respondent No.3 seeks some time on grounds that the conducting Learned Counsel Mr. K. Mittal, Advocate, was unable to come from Delhi.
Learned Counsel for the other parties oppose the prayer for time since they have not been informed in advance and Learned Counsel have came from other Districts also by incurring expenditure and without attending cases in the Courts in the other Districts.
In the said circumstance, the Applicant/Respondent No.3 shall pay costs of ₹ 10,000/- (Rupees ten thousand) only, [₹ 5,000/- (Rupees five thousand) only, each to the Respondent No.1 and Appellants present], on or before the next day.
List on 12-05-2026.