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Judgment
9 paragraphs · 141 wordsMeenakshi Madan Rai, J
Affidavit of service of Notice on the Respondents No.1 and 2 has been filed by the Appellant vide a report dated 25-02-2026.
Learned Counsel Mr. Thupden Youngda and Learned Counsel Mr. Umesh Ranpal enter appearance for the Respondent No.1 and Respondent No.2 respectively.
Learned Counsel for the Respondent No.3 seeks time till tomorrow to file his Vakalatnama which could not be filed during the ten days’ as undertaken on 11-02-2026, on account of difficulties of communication between the Respondent No.3 and their Counsel.
Let Vakalatnama be filed by tomorrow as undertaken.
Learned Counsel appearing on behalf of the Appellant verbally seeks adjournment on grounds that the Counsel on record is unable to appear before this Court on account of pre-occupation in the yearly death rites of his mother.
Not opposed.
Considered and ordered accordingly.
List on 30-04-2026.