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Judgment
Biswanath Somadder, CJ
Two separate affidavits have been filed by Ms. Rachana Rai, the learned Advocate-on-Record representing M/s Amalgamated Transpower (India) Ltd. in respect of the two appeals, being Arbitration Appeal No. 01/2020 and Arbitration Appeal No.01/2021, pursuant to an order passed yesterday. The Registry has marked the two affidavits as defective. However, upon perusing the two affidavits, we do not find any such glaring defects which would turn the affidavits as defective. We will take up this issue regarding marking of the two affidavits defectives with the Registry separately in our administrative capacity. However, so far as the contents of the two affidavits are concerned, upon perusing the same, we are satisfied with the reasons provided by Ms. Rachana Rai for the purpose of withdrawing from the two appeals. We, therefore, grant her liberty to withdraw as Advocate-on-Record for M/s Amalgamated Transpower (India) Ltd., from the two appeals, being Arbitration Appeal No. 01/2020 and Arbitration Appeal No.01/2021, with immediate effect. She may in due course handover “no objection vakalatnamas” to her client’s representative.
After hearing Mr. Prasanna Kumar Das — appearing in-person — representing the interest of M/s Amalgamated Transpower (India) Ltd., we adjourn this matter till tomorrow at 02:00 p.m. for further consideration.