FA/59/2014
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                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  MCC No. 1 of 2022
                                  IA No. 2 of 2022
                                  In
                                  FA No. 59 of 2014
                                  Hon'ble Sharad Kumar Sharma, J.

Hon'ble Ramesh Chandra Khulbe, J.

Mr. Lokendra Dobhal, Advocate, for the appellant/review applicant.

Mr. Kurban Ali, Advocate, for the respondent.

An adjournment has been sought by the newly inducted counsel, Mr. Lokendra Dobhal, which, he cannot do in view of the judgment rendered by the Hon'ble Apex Court, as reported in AIR 1997 SC 1005, Tamil Nadu Electricity Board and another Vs. N. Raju Reddiar and another.

In order to enable the learned counsel to argue on the Review Application, who has argued the First Appeal at the final stage, the matter is adjourned and directed to be listed whenever the Bench is constituted next.

(Ramesh Chandra Khulbe, J.) (Sharad Kumar Sharma, J.) 08.07.2022 08.07.2022 Shiv