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Judgment
4 paragraphs · 71 wordsH. S. Thangkhiew, J
Ms. N. Lamare, vice Mr. S. Dey, learned counsel for the respondents, prays for and is allowed further 1(one) week time to file affidavit.
Mr. L. Koch, learned counsel for the petitioner, submits that fresh steps have been taken on the respondent No. 4. However, the service report is not yet ready.
List this matter on 18.05.2026, for affidavit and for service report on respondent No. 4.