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Judgment
6 paragraphs · 94 wordsB. Bhattacharjee, J
Heard Dr. N. Mozika, learned DSGI assisted by Ms. R. Fancon, learned counsel appearing for the petitioner.
Issue notice.
Mr. S. Sen, learned counsel appears for the sole respondent and hence, no formal notice is called for.
The learned counsel for the respondent has raised a preliminary objection with regard to the maintainability of this revision petition. In view of the objection, list this matter for admission after 1 (one) week.
The petitioner shall be at liberty to bring on record the necessary documents which are appended with the revision petition.