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Judgment
3 paragraphs · 89 wordsBhaskar Raj Pradhan, J
1.
The appellants are unrepresented. The records revealed that the appellant no.2 appears in person in the present appeal. Today he is not present in Court. There is no application filed by the appellants as well. The learned Senior Counsel appearing for the respondent no.1 however, submits that the appellant no.2’s son had messaged him saying that the appellant no.2 is unwell and would be seeking adjournment through a representator. However, none appears.
2.
In view of the same, list this matter again on 12.11.2024.