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Judgment
7 paragraphs · 82 wordsMeenakshi Madan Rai, J
Learned Counsel Mr. Bhusan Nepal enters appearance for the Respondent No.1 today and has filed his Vakalatnama.
Respondent No.5 is represented through Learned Counsel Mr. Lahang Limboo today who has filed his Vakalatnama.
Learned Counsel for the Appellant verbally seeks time on grounds that Learned Senior Counsel who is conducting the matter is out of station on account of urgent unavoidable personal work.
Not opposed.
Considered and ordered accordingly.
In view of the intervening Winter Vacation, list thereafter.