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Judgment
4 paragraphs · 108 wordsBhaskar Raj Pradhan, J
Mr. Yeshir N. Tamang, learned counsel submits that the previous counsel Ms. Parvin Manger, learned counsel for respondent no.1B has issued a no objection in his favour, as she does not desire to represent respondent no. 1B any longer. Further, the learned counsel has filed his Vakalatnama, it has not been processed because of the fact that respondent no. 1B was already represented.
In view of the no objection issued by Ms. Parvin Manger, learned counsel, Mr. Yeshir N. Tamang is allowed to represent respondent no.1B, as per the Vakalatnama.
List on 29.04.2025 to enable him to prepare for the matter.