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Judgment
5 paragraphs · 96 words
G. C. Mishra, Acting Chairman
Sh. S.A. Saud, ld. counsel for the respondent no. 2 during the course of hearing, submitted that in the matter of FMAT 36/2001 (CAN 1/2021) pending
before the Hon’ble High Court of Calcutta is reserved for orders on dated 24.03.2021 and the order has not yet been pronounced till date.
In view of the above, with the consent of ld. counsels for all the parties, the matter is adjourned to 22nd April, 2021.
It is to be mentioned here that undersigned is demitting office tomorrow i.e. 01.04.2021 on completion of tenure.