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Judgment
5 paragraphs · 104 wordsM. Sundar, CJ
Mr. Ajoy Pebam, learned counsel for appellant is before this Court but there is no representation for respondent either in the physical Court or through Video Conferencing (VC) platform though respondent has entered appearance through counsel and name of counsel (Ms. Kh. Saibiya) is shown in the cause list.
To be noted, captioned matter is listed under the cause list caption ‘FOR REFERRAL TO THE SPL. MEDIATION DRIVE–MEDIATION FOR THE NATION 2.0’
With the intention of giving opportunity to respondent and learned counsel for respondent, let this matter stand over to 10.02.2026.
List on 10.02.2026 under the same cause list caption.