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Judgment
3 paragraphs · 69 wordsBhaskar Raj Pradhan, J
1.
The records reveal that Mr. Rahul Rathi, learned counsel has been appearing in the matter for the revisionist right from the beginning. Mr. Ranjit Prasad, learned counsel having filed his Vakalatnama, appears for the respondent. However, neither the revisionist nor the counsel is present in Court when the matter is taken up.
2.
In the interest of justice, list this matter again on 25.05.2026.