AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 88 wordsArindam Lodh, J
Heard Mr. S. Lodh, learned counsel appearing for the appellant.
Issue notice calling upon the respondents to show cause as to why the appeal should not be admitted as prayed for; and/or as to why such further order/s should not be passed as to this court may seem fit and proper.
The notice is made returnable within 6(six) weeks.
The appellant shall take steps for causing service of notice upon the respondents by registered post with A/D within 3(three) days.
List the matter on 31.08.2023.