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Judgment
5 paragraphs · 97 wordsArindam Lodh, J
Heard Mr. BN Majumder, learned senior counsel assisted by Mr. B. Paul, learned counsel for the applicant.
Issue Notice calling upon the respondents to show cause as to why the delay of 153 days in preferring the accompanying appeal shall not be allowed, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.
Notice is made returnable on 23.06.2023.
The applicant shall take steps for service of notice upon the respondents by registered post with AD within 7 days from today.