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Judgment
6 paragraphs · 109 wordsB. Bhattacharjee, J
Heard Mr. A.R. Passah, learned counsel appearing for the appellant and also Mr. A. Khan, learned counsel appearing for the respondent.
The appeal is admitted for hearing.
This Court is satisfied that the substantial question of law suggested by the appellant in paragraph 15 of the memo of appeal be formulated as the substantial question of law to be decided in this appeal.
It will remain open to the respondent to oppose and argue the questions so formulated does not involve any substantial question of law. The respondent may do the same by filing written objection.
As prayed for, list this matter after 2 (two) weeks.