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Judgment
4 paragraphs · 128 wordsW. Diengdoh, J
Mr. Philemon Nongbri, learned counsel for the petitioner has sought for accommodation and has submitted that this matter may be taken up on 03.03.2025 since there are also similar matter concerning the petitioner herein which are listed by this Court on 03.03.2025. It is therefore deemed convenient for all the matters to be taken up on the same day, submits the learned counsel.
Ms. N.G. Shylla, learned Sr. GA appearing for the State respondent has submitted that pursuant to this Court’s order, the latest report of the Investigating Officer (IO) along with copy of the case diary are ready and is produced and handed over to the Court today, the same is acknowledged herein.
As prayed for by the parties, list this matter on 03.03.2025.