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Judgment
6 paragraphs · 100 words
C.R. Dash)
1.
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2.
None appears for the petitioner, when the matter is called today.
3.
List this matter after the ensuing Durga Puja holidays.
4.
Office is directed to clarify W.P.(C) No."13516" of 2020, which is mentioned in all the order sheets including the Stamp Report filed and the Index page of W.P.(C) No.13516 of 2020, but it is mentioned in the cause title page of the writ petition, in the Interim Application as well as in the Form of Vakalatnama as W.P.(C) No."13512", which is correct ?
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