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Judgment
7 paragraphs · 146 wordsAhanthem Bimol Singh, J
Heard Mr. Julius Riamei, learned counsel appearing for the petitioners.
Issue notice returnable within four weeks.
Mr. S. Niranjan, learned GA enters appearance and accepts notice on behalf of the respondents No. 1, 2 & 3 and Mr. R. S Reisang, learned senior counsel assisted by Mr. SP. Thoungoulou, learned counsel accepts notice on behalf of the respondent No. 4, hence, no formal notice is called for in respect of the said respondents.
Petitioners are to take steps for service of notice upon the respondents No. 5 to 8 by speed post within one week. Petitioners are further directed to file an affidavit showing proof of service of notice upon the said respondents.
List this case again on 12th April, 2023.
It is made clear that promotion of the private respondents will be subject to the outcome of the present writ petition.