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Judgment
5 paragraphs · 89 words
Biswanath Somadder, CJ
Learned advocate on record of the applicant is granted leave to correct the mistake as pointed out in paragraph 3 of the instant application in course of the day.
The instant application seeking condonation of delay for filing an Intra-Court Mandamus Appeal is required to be served upon all the non-appearing respondents on or before the next date.
An affidavit of service indicating service as directed herein shall be filed before this Court on or before the next date.
List this matter on 24th November, 2022.