ANOOP ROY OF CLASSIC ENT Vs. PROMILA ASTHANA

JUDGEMENT

(1.) THIS petition was taken up for hearing on 18th August 2008 when counsel for the petitioner appeared. The note of the Registry showed that the written synopsis has already been filed by the respondent hence the arguments of the petitioner were heard. However, while taking up the matter for dictating order, it got revealed that written synopsis of another case have been tagged with this case by the Registry.

(2.) THE Registry is directed to warn the concerned Dealing Assistant who acted negligently and tagged the written synopsis of CM (M) No. 625 of 2005 with cm (M) No. 625 of 2007 to be careful in future.

(3.) IN the above circumstances, I consider that notice ought to be issued to the respondent in this case. Let notice be issued to the respondent, returnable for 2nd September 2008.