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Judgment
7 paragraphs · 171 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 Court of the learned Additional Deputy Commissioner (Judicial), East Khasi Hills, Shillong in Test (P) Case No. 7 (T) 2012, has now approached this Court with this instant appeal.
The learned counsel also submits that there are good grounds for preferring this appeal, and as such, it is prayed that the appeal may be admitted.
Mr. J.N. Marak, learned counsel has entered appearance on behalf of the respondent No. 1 and Mr. P.K. Borah, learned counsel has entered appearance on behalf of the respondent No. 2. As such, no formal notice is required to be issued upon the said respondents.
On consideration of the submission made, this appeal is accordingly admitted.
The Trial Court records are hereby called for, whereupon, on receipt of the said records, appellant is directed to prepare the paper book.
List this matter after 3(three) weeks.