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Judgment
5 paragraphs · 77 words
Biswanath Somadder, CJ
This is an application for adjournment taken out on behalf of the respondent in Arbitration Appeal No. 01/2022.
After considering the pleadings as contained in the instant application, we are of the view that purely in the interest of justice, the prayer for adjournment may be allowed.
Let the main matter, being Arbitration Appeal No.01/2022, appear under an appropriate heading on Friday, 15th September, 2023, for further consideration.
The instant application stands allowed accordingly.