1. Case taken up. Learned Counsel for Appellant, Respondent No. 1, 2 and Respondent No. 4 are present.
2. Learned Counsel for appellant mentioned that Cyber Appeal listed at Item No. 8 and 9 today, were of same ground, as present one. These two appeals are connected with each other and the contention made by Senior Counsel, in those two items, as well as arguments, will be adopted by Counsel for appellant, in these two appeals. Same date is being requested to be fixed for disposal of these two Cyber Appeals.
3. List the matter on 05.04.2024 “for final arguments”.
