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Judgment
6 paragraphs · 101 wordsMeenakshi Madan Rai, J
Mr. Rahul Rathi, Advocate enters appearance on behalf of the Respondent No.1 and undertakes to file Vakalatnama during the course of the day.
None present for Respondent No.2.
Learned Assistant Government Advocate submits that Order dated 04-04-2022 reflects that Ms. Pema Bhutia, Assistant Government Advocate was also representing Respondent No.2, however, only Respondent No.3 is being represented by the Learned Government Advocate and not the Respondent No.2.
In the said circumstance, issue Notice to Respondent No.2. Paper-Books have been prepared and made over to Respondent No.3. Let Paper-Book be made over to Respondent No.1.
List on 01-09-2022.