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Judgment
5 paragraphs · 97 wordsArindam Lodh, J
Heard Mr. S. Lodh, learned counsel appearing for the applicant. Issue notice calling upon the respondents to show cause as to why the prayer for amendment of the connected memo of appeal should not be allowed as sought for; and/or as to why such further order or other orders should not be passed as to this court may seem fit and proper.
Notice is made returnable on 31.08.2023.
The applicant is to take steps for service of notice upon the respondents by registered post with A/D within 3(three) days.
List the matter on 31.08.2023.