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Judgment
4 paragraphs · 139 wordsBhaskar Raj Pradhan, J
This matter was heard on 08.12.2025 and the next date for orders was on 26.03.2026. However, due to the new calendar, the Registry was directed to pre-pone the matter and it was done for 12.02.2026. The Registry’s report dated 10.02.2026 reflects that neither AD Card nor unserved notice has been received by the Registry with regard to the notice issued upon the respondent. However, postal tracking report reflects that notice issued upon the respondent has been delivered.
The respondent is not present today.
Mr. Vivek Anand Basnett, learned Counsel, appears and submits that he does not have the vakalatnama but he was engaged prior by the respondent and since he noticed that the matter was listed today, he has appeared. In such view of the matter, list on 01.04.2026, to await service upon the respondent.