1. Case taken up. Even after revised list, none is for Appellant. Learned Counsel for Respondent Nos. 02, 03, 06, 07 and 09 are present.
2. A communication from Counsel for Respondent Nos. 06 and 07 is on record, showing the communication of adjournment request to Counsel for Appellant. Probably owing to this, Appellant is not here.
3. List the matter on 15.10.2024 “for hearing” of this Cyber Appeal.
