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Judgment
10 paragraphs · 82 wordsLanusungkum Jamir, J
(Video Conference)
Heard Mr. N. Ibotombi, learned senior counsel for the petitioner.
Issue notice.
Mr. Niranjan, learned GA enters appearance and accepts notice on behalf of all the respondents.
Accordingly, notice on the respondents are complete.
Respondents are allowed to file counter affidavit.
List the matter on 11th April, 2022.
Interim order passed earlier to continue till the next returnable date.
Furnish a copy of this order to the learned counsel for all the parties through their respective e-mails/whatsapp.