AI Structured Summary
Not yet generated for this judgment
Judgment
H.S. Thangkhiew, J
This review application is preferred against an order dated 02-06-2025, passed by this Court in the main writ petition.
It is submitted by Mr. K.Paul, learned Sr. counsel assisted by Mr. S.Thapa, learned counsel for the petitioner that in an identical matter which was taken up by this Court being Review Pet. No. 3 of 2025, by order dated 18-06-2025, the matter has been fixed for objections on 01-07-2025, and till then an order keeping in abeyance the electricity disconnection has been passed.
Perused the review application and the connected misc. case. The submissions of the learned Sr. counsel for the petitioner appears to be correct.
Accordingly, it is directed that till the next date, the electricity connections to the Plants of the members of the petitioners shall not be disconnected.
Mr. J.N.Rynjah, learned counsel is present accepts notice on behalf of the respondents.
List this matter on 01-07-2025. The respondents are permitted to file objections in the meanwhile.