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Judgment
5 paragraphs · 107 wordsAhanthem Bimol Singh, J
Heard Mr. N. Ibotombi, learned senior counsel assisted by Mr. L. Shashibhushan, learned counsel and Mr. Th. Henba, learned counsel appearing for the applicants.
Issue notice returnable by 5th January, 2023.
Applicants are directed to take steps for service of notice upon the respondents by speed post. Applicants are also permitted to take steps for service of notice upon the respondents through the counsel appearing for the respondents in the connected writ petition by way of dasti service. Steps should be taken by 30th December, 2022.
List these cases again on 5th January, 2023 for consideration of the prayer for passing interim order.