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Judgment
4 paragraphs · 90 wordsBhaskar Raj Pradhan, J
1.
Learned Government Advocate for the State-Respondent submits that he is not in receipt of the Paper Book. However, report of the Registry records that the Paper Book has been served upon Counsel for both the parties. Mr. Shakil Raj Karki, learned Government Advocate desires to enquire from his Chamber about the receipt of Paper Book.
2.
Mr. Rahul Rathi, learned Counsel for the Appellant submits that he has deposited arrears of rent till the month of May, 2024.
3.
List this matter again on 03.06.2024.