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
9 paragraphs · 116 wordsLanusungkum Jamir, J
(Video Conference)
Heard Mr. H. S Paonam, learned senior counsel for the petitioner.
Issue notice.
Ms. Sundari, learned GA enters appearance and accepts notice on behalf of the respondent Nos. 1, 2 & 3.
Petitioner to take steps for service of notice on the respondent No. 4 by speed post within one week from today.
Additionally, petitioner is also permitted to take steps for service of notice on the respondent No. 4 by dasti within one week from today. Thereafter, petitioner shall file an affidavit to that effect.
List the matter on 31st March, 2022.
Furnish a copy of this order to the learned counsel for all the parties through their respective e-mails/Whatsapp.