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Judgment
3 paragraphs · 160 wordsBhaskar Raj Pradhan, J
The records reveal that this matter was filed on 24.10.2024 and thereafter, resubmitted on 16.11.2024 after curing the defects pointed out by the Registry. The matter is listed before this Court today. The learned Counsel appears on proxy for the Advocate on record and informs that the Advocate on record is from outstation and today is a date which is not convenient for him to appear before this Court. It is the duty of the Advocate on record to appear once a Vakalatnama has been filed as and when the matter is listed and to ensure that the client is represented.
An adjournment is sought by the learned Proxy Counsel for the petitioner due to the inconvenience caused by the Registry, by listing the matter today and informing the Advocate on record last evening. This is not an acceptable request but for the ends of justice, list this matter after the ensuing winter vacation.