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Judgment
5 paragraphs · 109 wordsSanjay Kumar, CJ
Mr. Athouba Khaidem, learned Government Advocate, appears for the appellant.
Mr. T. Rajendra, learned counsel, appearing for the sole respondent, would state that apart from the records of the suit from which this appeal arises, the records relating to Execution Case No. 2 of 2016 on the file of the Ld. Civil Judge (Sr. Division), Chandel, and connected miscellaneous applications, would also be necessary for the purpose of adjudicating this appeal.
Registry is directed to take steps in this regard and prepare a comprehensive paper book consisting of the suit records and also the records pertaining to the execution case and miscellaneous applications.
Post on 13.07.2022.