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Judgment
6 paragraphs · 74 words
O R D E R
Per: Bidisha Banerjee, Member (Judicial)
1.
The Court convened through hybrid mode.
2.
After hearing, the matter was reserved on 13.03.2023 for orders with directions upon the Ld. Counsel to file the supplementary affidavit with the Registry during the course of the day.
3.
However, it appears that no such supplementary affidavit has been filed with the Registry.
4.
Let the matter be listed before Regular Bench on 6/06/2023.