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Judgment
5 paragraphs · 82 wordsMeenakshi Madan Rai, J
Paper-Books have been prepared in terms of the Order of this Court dated 02-11-2022.
Learned Senior Counsel for the Appellant submits that the evidence on affidavit of the Plaintiffs’ witnesses, i.e., Rinchen Bhutia and Kumar Chettri, have not been included in the fresh Paper-Books, although it found place in the previous one. That, the same may be incorporated in Supplementary Paper-Books.
Let Registry take steps accordingly.
List for final hearing on 27-03-2023 as found convenient by the parties.