AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 225 wordsBhaskar Raj Pradhan, J
On 26.09.2023 the appellant no.2 in person submitted that the paper-book prepared by the Registry was incomplete. In his presence three days time was granted to him to point out what is missing in the paper-book of the records of the Trial Court in writing to the Registry. The Registry has placed before this Court its note dated 29.11.2023 which records that the appellant no.2 visited the Registry to identify the missing documents in the paper-book only on 29.11.2023. As such paper-book could not be rectified so far when an explanation was sought from the appellant no.2, he states that immediately after passing of the order he left Gangtok and therefore, he could not do so. The order passed in the presence of the parties must be complied with. No difficulty is expressed except that he left station. The appellant no.2 is therefore, requested to follow the orders of the court failing which heavy cost will have to be imposed. The Registry informs that a list has been given to the paper-book section by the appellant no.2 on 29.11.2023 pointing out additional documents which needs to be incorporated in the paper-book and they are attempting to prepare the paper-book. Two months time is granted to the Registry to prepare the paper-book.
List it in the month of April, 2024.