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Judgment
6 paragraphs · 108 wordsK. Somashekar, CJ
Learned counsel for the petitioner, Ms. Ibemcha Keisham appears before this Court physically.
However, it is clarified that learned counsel for the respondent, Mr. S. Jibon appearing before this Court physically submits that he has filed a caveat petition under Section 148 (A) of CPC.
Registry is directed to print the name of Mr. S. Jibon as counsel for the respondent in the cause list.
In the meanwhile, learned counsel for the respondent be directed to file response to this petition and a copy of the same shall be furnished to the learned counsel for the petitioner.
Consequently, these matters would be listed on 18.07.2025.