SANJIB SAIKIA Vs. RAJESH KUMAR GUPTA

JUDGEMENT

(1.) Heard Mr. Drupad Das, the learned counsel appearing on behalf of the petitioner and Mr. N. Alam, the learned counsel appearing on behalf of the respondents.

(2.) At the outset, Mr. Drupad Das, the learned counsel appearing on behalf of the petitioner submits that he was confused and was not aware that the impugned order is required to be made a part of the petition. He was under the impression that the impugned order is just required to be filed with the petition and not made an Annexure to the petition.

(3.) This Court taking into account that it is a mistake committed by the counsel and it being well settled principle of law that a party should not suffer on account of the fault of the counsel, this Court proceeds with the disposal of the instant proceedings without taking cognizance of such a mistake.