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Judgment
4 paragraphs · 93 words
Biswanath Somadder, CJ
Even today when the matter is taken up for consideration, the respondent remains unrepresented. The learned Additional Advocate General, Dr. Doma T. Bhutia, appears on behalf of the appellants and submits that she requires some more time to get herself prepared in the matter.
In such circumstances, let this matter stand adjourned till 02nd August, 2024.
We make it clear that if the respondent does not appear even on that day, we will proceed to take up and dispose of the instant appeal even in the absence of the respondent.