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Judgment
6 paragraphs · 131 wordsMeenakshi Madan Rai, J
It is submitted by Learned Senior Counsel for the Appellant that all documents of the Appellant exhibited in the Learned Trial Court which are required for proper adjudication in the matter have not been inserted in the Paper-Books.
On perusal of the Paper-Books, it appears that from Annexure 1 to Annexure 27 the Registry instead of inserting the copies of these documents into the Paper-Books has written “Refer Trial Court Records Register”.
The Registry is required to make copies of all documents that are on record which are required for proper adjudication in the matter and not issue directions to the Court or to the parties.
Let Registry take necessary steps and prepare complete Paper-Books in the matter.
List on 28-03-2023 as found convenient by the parties.