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Judgment
4 paragraphs · 107 wordsW. Diengdoh, J
Heard Ms. S. Sarma, learned counsel for the appellants, who has submitted that the notice upon the respondent No. 2 has been issued, however, till date, there is no report as to whether the notice has been obtained by the appellants. In this regard, the learned counsel prays that she may be allowed further 4(four) weeks’ time for confirmation of service upon the respondent No. 2 and affidavit of service to be filed before this Court. As prayed for, the same is allowed.
Ms. R.P.N. Marak, learned counsel appears on behalf of the respondent Nos. 3 & 4.
List this matter after 4(four) weeks.