LAWS(SIK)-2021-8-11

SANDHYA BASNETT Vs. SAGAR RAI

Decided On August 14, 2021
Sandhya Basnett Appellant
V/S
Sagar Rai Respondents

JUDGEMENT

(1.) By filing this Petition, Learned Senior Counsel for the Petitioner seeks permission to withdraw the original and certified copies of documents annexed by him in Mat.App. No. 01 of 2021 (Sandhya Basnett v. Sagar Rai), which was disposed of as withdrawn, vide Order of this Court dated 09-08-2021. He undertakes to replace the original documents and certified copies withdrawn with photocopies of the documents.

(2.) Considered and ordered accordingly.

(3.) Registry to take necessary steps to return the original and certified copies of the documents on furnishing of photocopies thereof.