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Judgment
5 paragraphs · 122 wordsAhanthem Bimol Singh, J
Mr. Ch. Anthony, learned counsel appeared for the petitioner and Mr. A. Vashum, learned GA for the official respondents; Mr. ST Kom, learned counsel for respondent No. 4; Mr. S. Rupachandra, learned senior counsel for respondent Nos. 5 & 6.
Mr. A. Vashum, learned GA submitted that the authorities are actively considering the case of the petitioner for granting the relief sought for in the present writ petition, however, due to the prevailing law and order situation of the State, he cannot get proper instruction. The learned GA, accordingly, seeks for one month’s further time to take necessary steps to comply with the earlier order passed by this Court.
Prayer is allowed.
List this case again on 28-07-2023.