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Judgment
12 paragraphs · 197 wordsMeenakshi Madan Rai, J
Heard on I.A No.02 of 2025, which is an application filed by Learned Counsel for the Petitioner seeking to place documents on record viz.,
(i) Annexure-A1 photograph showing removal of iron rod;
(ii) Annexure-A2 certificate under Section 63 of the Bharatiya Sakshya Adhiniyam, 2023; and
(iii) Annexure-A3 copy of trade license bearing No.539/PX/T/P, dated 25- 10-2005.
Learned Government Advocate for the Respondents No.1 and 2, Learned Senior Counsel for the Respondent No.3 and Learned Senior Counsel for the Respondents No.4 and 5 have no objection to the Petition.
Considered.
The Petition is accordingly allowed and I.A. No.02 of 2025 disposed of.
Learned Senior Counsel for the Petitioner submits that a Petition has been filed for vacating the Order of stay granted by this Court on 20-03-2026. The said Petition is before the Registry lying in defects.
All Learned Counsel for the Respondents submit that copy of the said Petition has not been made over to them.
Learned Counsel Mr. Zamyang N. Bhutia and Mr. Khagesh Agarwal have filed Vakalatnama for Respondent No.4 and Respondent No.5 respectively, to assist Learned Senior Counsel Mr. Karma Thinlay.
List on 30-07-2026 as found convenient by the parties.