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Judgment
6 paragraphs · 88 wordsSanjay Kumar, CJ
Mr. Th. Henba, learned counsel, appears for respondent No. 1.
Mr. D. Julius Riamei, learned counsel, appearing for the petitioner, states that the affidavit in proof of service of the notices upon respondent Nos. 6 to 10 has been placed on record along with tracking reports. Despite the same, there is no appearance for the said respondents.
One last opportunity is given to them to enter appearance either in person or through learned counsel.
Post on 13-03-2023.
Earlier interim order shall stand extended till then.