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Judgment
6 paragraphs · 109 words
Meenakshi Madan Rai, J
Mr. Dewen Sharma Luitel, Advocate, enters appearance on behalf of the Respondent Nos.1 and 2 and undertakes to file Vakalatnama during the course of the day.
Learned Counsel for the Appellant submits that Page Nos.96 and 100 of the Paper-Book are illegible. That, in Page No.98(A) the word “certain” has been inserted whereas such word does not appear in the original NOC at Page No.98. That, there is no typed copy to Page No.104 of the Paper-Book.
Let Registry take necessary steps to rectify Page Nos.96, 98(A), 100 and 104.
Paper-Book be made over to Learned Counsel for Respondent Nos.1 and 2.
List on 29-08-2022.