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Judgment
5 paragraphs · 112 wordsAhanthem Bimol Singh, J
Heard Mr. M. Rarry, learned counsel appearing for the appellant, however, none appeared on behalf of the respondents.
On checking the file, this Court did not find the name of any of the counsel representing the respondents, however, it is submitted by Mr. M. Rarry, learned counsel for the appellant that on several occasions, learned counsel for the respondents appeared and in fact has taken the paper book.
In view of the submission made above, let these cases be listed again on 21st September, 2022.
In the meantime, learned counsel for the appellant is directed to inform the counsel for the respondents about the listing of this case.