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Judgment
4 paragraphs · 93 wordsW. Diengdoh, J
Vide order dated 07.10.2025, this Court has directed the appellant to take fresh steps for issuance of notice upon the respondent No. 2. However, Ms. S. Sarma, learned counsel for the appellant submits that due to inadvertence, steps could not be taken, as such, it is prayed that some more time may be allowed for the said notice to be issued upon the respondent No. 2. Prayer is allowed.
Mr. B.A. Wanswett, learned counsel appears on behalf of the respondent Nos. 3 & 4.
List this matter after 3(three) weeks.