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Judgment
H. S. Thangkhiew, J
Mr. E. Nongbri, learned counsel for the respondent No. 6 submits that since he has resumed contact with his client, who has informed him that the delay has been caused due to the resignation of certain members of the Dorbar, he prays that he may be allowed one last opportunity to get the agreement signed, and to forward the same to the District Council respondents No. 1-5.
Mr. J. Shylla, learned counsel appearing for the petitioner also concurs to the submissions.
It is noted that this matter has been pending needlessly in this Court, inasmuch as, if the parties have reached an agreement, there should be no impediment for the respondents District Council to process the same for withdrawal of the notification dated 12.03.2021.
List this matter on 9th May, 2025.
It is expected on the next date, final instructions be received by all the parties.