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Judgment
4 paragraphs · 87 wordsH.S. Thangkhiew, J
Dr. N.Mozika, learned DSGI assisted by Ms. C.Jala, learned counsel on behalf of the respondents submits that no affidavit will be necessary as the issue is on the point of jurisdiction. Learned DSGI has submitted a communication dated 9th September, 2025, containing the instructions received from the respondents, as also a judgment of this Court dated 23-06-2025, rendered in WP(C). No. 246 of 2025.
The materials to be supplied to the learned counsel for the petitioner.
List this matter on 27-11-2025 for further orders.