PUNIYA BAI SAHU Vs. GANESH RAM SAHU

JUDGEMENT

(1.) Heard on IA No. 02/2025, which is an application for exemption from filing typed copy of faint and not readable documents.

(2.) On due consideration and for the reasons specified therein, this Court is inclined to allow the same. Accordingly, IA No.02/2025 is hereby allowed.

(3.) With the consent of the parties, the matter is heard finally.