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Judgment
Meenakshi Madan Rai, J
Mr. Thupden G. Bhutia, Learned Counsel for the Applicant seeks to withdraw his Vakalatnama. He submits that as he has resigned as the Counsel of the Applicant-Insurance Company he will no longer represent them in Court.
The records before this Court, reveal that although Mr. Thupden G. Bhutia had appeared before this Court on 25-10-2024 and undertaken to file his Vakalatnama, however the Vakalatnama was found defective at the Registry and was not re-submitted. Although he sought to file Vakalatnama thereafter, in view of the Registry’s Notice bearing No.87/Judl./HCS, dated 29-03-2022, he was disallowed.
Counsel for the Applicant as per records is Ms. Babita Kumari whose Vakalatnama is on record. Mr. Thupden G. Bhutia, Learned Counsel submits that she is on medical leave as her brother has taken ill.
In light of the above circumstances, list on 16-04-2025.