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Judgment
4 paragraphs · 105 wordsW. Diengdoh, J
Heard Mr. S. Pandit, learned counsel for the appellant, who has submitted that the appellant, being aggrieved by the impugned judgment and order dated 08.10.2025 passed by the learned Additional Deputy Commissioner (J), East Khasi Hills, Shillong in Test (P) Case No. 7 (T) 2012, has preferred this instant appeal with a prayer to set aside and quash the said impugned judgment and order.
However, at this juncture, the learned counsel prays that notice may be allowed to be issued upon the respondents. As such, let notice be issued upon the respondents, the same returnable within 2(two) weeks.
List this matter thereafter.