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Judgment
Sanjay Kumar (CJ)
(Through Video Conferencing)
Mr. M. Rakesh, learned counsel, appears for the petitioner.
Mr. Lenin Hijam, learned Additional Advocate General, Manipur, seeks time. Mr. Kh. Samarjit, learned ASG, states that he also needs to go through the papers and get necessary instructions.
It may be noted that in spite of the dispatch of the earlier order dated 08.11.2021 by speed post, respondent No. 4 has not chosen to put in an appearance before this Court till date.
Mr. Kh. Samarjit, learned ASG, shall advise the Central Government officials at New Delhi to sensitize respondent No. 4 as to its role and responsibility vis-à-vis refugees in this country and the assistance that is required to be rendered to the Court in relation thereto, so that respondent No. 4 will put in appearance at least by the next date of hearing.
Post on 01.02.2022.
Registry is directed to print the name of Mr. Kh. Samarjit, learned ASG, in the cause list and delete the name of Mr. S. Suresh, learned former ASG.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.