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Judgment
6 paragraphs · 100 wordsAhanthem Bimol Singh, J
Ms. Jyotsana, learned counsel appeared for the appellant and Mr. Th. Henba, learned counsel appeared for the respondents.
It has been submitted by the learned counsel appearing for the parties that during the pendency of the present appeal, the respondent No. 7 in RSA No. 2 of 2019 has expired. The learned counsel appearing for the appellant seeks two weeks’ time for taking necessary steps for bringing on record the LRs of the said deceased respondent No. 7.
Prayer is allowed.
List these cases again on 06-03-2025.
Earlier interim order shall continue till the next date.