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Judgment
7 paragraphs · 230 wordsThis matter was listed today for framing of Issues.
Learned Counsel for Petitioner states that she has since filed her Rejoinder Affidavit.
Mr. Sahadeb Singha, Proprietor of Respondent who appears in person states that he has not received a copy of Rejoinder Affidavit from Petitioner.
Ms. Vaibhavi Pathak, Advocate for Petitioner submits that a copy of the Rejoinder Affidavit was sent to the Respondent at E-mail Id sahadebsingha201933@gmail.com on 09.08.2024 at 3.15 P.M. She, further, states that proof of service has been attached with the Rejoinder Affidavit. Learned Counsel also undertakes to supply a copy of the Rejoinder Affidavit again at the given E-mail id of Respondent in the course of the day.
Mr. Sahadeb singha, Proprietor of the Respondent, who appears in person, states that he is a poor man and can not afford to engage an Advocate. He further states that he would be grateful If he is provided with suitable legal aid from this Hon'ble Tribunal.
List before Hon'ble Tribunal on a suitable date for appropriate Directions on prayer of Proprietor of the Respondent.7. Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.
Notice is made returnable on 25.11.2024.