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Judgment
3 paragraphs · 100 wordsBiswanath Somadder, CJ
Having heard the learned Advocates for the parties and upon perusing the papers before us, we are of the view that the records of the First Court are required to be brought before this Court by the Registry.
As such, we direct the Registry to ensure that the records of the First Court are brought before this Court and requisite numbers of paper-books are prepared therefrom. Once the requisite number of paper-books are prepared, the Registry shall give due notice to the parties and the appeal shall be listed under an appropriate heading on 02nd April, 2025.