AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 106 wordsH. S. Thangkhiew, J
Office note indicates that respondent No. 5 has since been served, but there is no appearance on her behalf today.
Mr. Philemon Nongbri, learned counsel for the contesting respondents No. 3 and 4 submits that due to incomplete instructions, further time is required to file the affidavit. He prays for and is allowed two weeks’ time to file the same.
Ms. Z.E. Nongkynrih, learned GA for the respondents No. 1 and 2 submits that no affidavit will be forthcoming from the said respondents.
List this matter on 17th March, 2025 for affidavit.
Interim order passed earlier shall continue until the next date.