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
7 paragraphs · 125 wordsSanjay Kumar, CJ
(Through Video Conferencing)
Additional affidavit filed by the petitioners is taken on record.
Mr. T. Rajendra, learned counsel for the petitioners, would state that service has already been effected upon respondent No. 1. He seeks time to file a report/affidavit in proof of such service along with supporting material. He further states that respondent No. 2 still remains unserved and that he would be filing an application for effecting substituted service of notice upon him.
Registry is directed to print the name of Mr. S. Bishwajit Meitei, learned counsel, in the cause-list in terms of the earlier order dated 26.10.2021.
Post on 23.11.2021.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.