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Judgment
4 paragraphs · 103 words
AT 42 of 2021 :
Considering the facts and circumstances of the case, this application is allowed. Accordingly, O.A. 8 of 2020 filed before the Regional Bench, Kolkata stands transferred to the Principal Bench, New Delhi.
Registry of the Regional Bench, Kolkata to ensure that the entire record of O.A. No. 8 of 2020, in original, is remitted to the Principal Bench within four weeks of the receipt of the order. After receipt of the entire record, OA be registered by allotting it a fresh number by the Registry and same be put up before the available Bench.
AT stands disposed of accordingly.