Bhaskar Raj Pradhan, J
1. The Registry informs that the instant FAO which is registered as FAO No.3 of 2023 should have been registered as FAO No.2 of 2023. The learned Counsels have been notified. Registry is directed to take necessary steps for correcting the same.
2. Further, in the order dated 07.11.2023 there is an error in paragraph 1 thereof. The order should read “FAO” instead of “Writ Petition”. The order is accordingly rectified.
3. Learned Counsels Mr. Hissey Gyaltsen Bhutia appears on behalf of Respondent No. 2 and seeks to file his Vakalatnama during the course of the day.
4. The Registry notifies that as far as Respondent No.1 is concerned, the current status as per the tracking report is reflected as “item returned addressee left without instructions”. The Appellant to take steps accordingly.
5. In view of the ensuing winter vacation, list thereafter.
