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Judgment
5 paragraphs · 119 wordsHeard Mr. Kohinoor N Bhattacharjee, learned GA appearing for the applicant.
Issue notice to the respondents to show cause as to why the delay of 79 days in preferring the connected appeal should not be condoned as prayed for and such further order(s) or other order(s) should not be passed as this Court may seem fit and proper.
Steps to be taken within 3(three) days.
Registry to serve notice upon the respondents and file proof of service. Learned GA for the applicant is also at liberty to take out personal notice by way of RPAD or dasti service on the respondent and file proof of service before this registry.
List the matter once the proof of service is filed.