AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 97 wordsAhanthem Bimol Singh, J
Heard Md. Shakir Khan, learned counsel appearing for the petitioner.
Issue notice returnable within 4(four) weeks’.
Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of respondent nos. 1, 2 & 3, hence no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon respondent no. 4 by way of speed post service. Steps should be taken within one week and petitioner is to file affidavit showing proof of service of such notice.
List this case again on 20.03.2026.