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Judgment
5 paragraphs · 116 wordsAhanthem Bimol Singh, J
Mrs. Sapana Khaidem, learned counsel appearing for the petitioner, seeks 2(two) weeks further time as a last chance for filing application for bringing on record the LRs of the deceased respondent No. 1.
On perusal of the record, this Court finds that on numerous occasion similar prayer has been made by the counsel appearing for the petitioner. However, in the interest of justice, one last opportunity is given to the petitioner for filing such an application.
I t is made clear that in the event of failure to file such an application on or before the next date, appropriate order will be passed.
As prayed for, list this case again on 28.02.2025.