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Judgment
3 paragraphs · 110 wordsBhaskar Raj Pradhan, J
Mr. Vivek Anand Basnet, learned counsel seeks to appear for the respondent. It is submitted that although he has made several attempts to file his Vakalatnama through e-filing, due to some issue with the filing portal he has not been able to do so. He has produced a copy of the Vakalatnama duly signed by the respondent before this Court. If what he states is true, the Registry may take the Vakalatnama on record, and the learned counsel may file the same as and when the portal accepts it.
As requested by the learned Additional Advocate General, list this matter for hearing on 06.05.2026.