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Judgment
5 paragraphs · 77 wordsW. Diengdoh, J
Mr. R. Gurung, learned GA has once again sought for time to file the compliance report by the I/O, on the ground that the same has not yet been received.
This Court has noted that sufficient time has been given for the I/O to file his compliance report.
Accordingly, the said compliance report is to be filed definitely by the next date, failing which necessary order shall be passed.
List this matter on 08.06.2026.