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Judgment
3 paragraphs · 93 wordsW. Diengdoh, J
The Office record would show that the notice issued upon the respondent No. 2 has not yet been received by the IO of Mawryngkneng Police Station and the same to be effected, accordingly, as prayed for by Mr. N. Upadhyay, learned counsel for the petitioner. The petitioner will take fresh steps for issuance of notice upon the said respondent No.2, again as prayed for, the petitioner is allowed to hand over the said notice directly to the IO for compliance.
As prayed for, list this matter on 27th October, 2025.