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Judgment
6 paragraphs · 183 wordsBhaskar Raj Pradhan, J
The registry informs that the paper-book has been prepared and copy served upon the learned counsel for the respective parties. The appellant no.2 in person as well as the learned counsel for the respondents submits that they have received the paper-book.
Mr. Sampatlal Bucha however, submits that the paper-book is incomplete. He is given three days time to inform the registry of what is specifically missing in the paper-book from the records of the trial court in writing. Pursuant thereto, the registry shall examine the correctness of the statements and if needed rectify the paper-book.
Mr. Sampatlal Bucha submits that there is a typographical error in the copy of the I.A. No. 05 of 2022 furnish to him for which he was supposed to reply. In view of the mistake he was confused and he could not do so.
The learned counsel for the respondent no.1 shall furnish a rectified copy as filed before this Court to Mr. Sampatlal Bucha within three days. Reply thereto shall be filed within two weeks.
List on 01.12.2023.