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Judgment
3 paragraphs · 85 wordsBhaskar Raj Pradhan, J
1.
The appellant is unrepresented. The records revealed that the appellant appears in person in the present appeal. Today he is not present in Court. There is no application filed by the appellant as well. The learned Senior Counsel appearing for the respondent however, submits that the appellant’s son had messaged him saying that the appellant 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.