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Judgment
4 paragraphs · 87 wordsMeenakshi Madan Rai, J
It is submitted by Learned Senior Counsel for the Appellant that Paper-Book has not been received by the Counsel on Record for the Appellant. Learned Additional Public Prosecutor submits that he has received the Paper-Book.
Registry reports that Paper-Book has been made over to the Counsel on Record for the Appellant vide letter No.4597-98 Judl./HCS., dated 24-08-2022 of this Registry.
Let Registry sort out the matter with the party concerned. List this matter for hearing on 05-12-2022, as found convenient by the parties.