AO/225/2021
2022 Latest Caselaw 1903 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                   COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  AO No. 225 of 2021

                                  Shri S.K.Mishra, J.

Mr. Anil Anthwal, learned counsel for the appellant.

Mr. Sanpreet Singh Azmani, learned counsel for the respondents.

It is listed today under to be mentioned category. Further hearing is taken up. However Mr. C. S. Rawat, who argued the case on behalf of the appellant, is out of station. Accommodation for two days is sought.

Learned counsel for the respondents Mr. Sanpreet Azmani has no objection to the above adjournment. However, he would further point out on behalf of the respondents that he has filed a compilation of judgments as well as convenience sheet. But that is not part of the record. Hence, the Registry is directed to find out the compilation of judgments and the convenience sheet and kept the same on record.

Learned counsel for the respondents is directed to supply the copy of the compilation of judgments and the convenience sheet to the learned counsel for the appellant.

List the matter on 01.07.2022, treating the matter to be part heard. (S.K.Mishra, J.) 29.06.2022 Kaushal