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Judgment
2 paragraphs · 86 words
Bhaskar Raj Pradhan, J
The learned counsel appearing in proxy for Mr. Sajal Sharma, Advocate submits that Mr. Sajal Sharma has been recently appointed by the appellants. The previous counsel Mr. K. T. Tamang has accordingly issued a no objection certificate to them. It is requested that the Vakalatnama as well as the no objection certificate be allowed to be filed during the course of the day. Permitted. As Mr. Sajal Sharma, learned counsel is said to be out of station, list this matter on 24.11.2023.