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Judgment
Ahanthem Bimol Singh, J
Heard Ms. Rinika Maibam, learned counsel appearing for the petitioners and Mr. Shyam Sharma, learned Government Advocate appearing for the respondent Nos. 1, 3, 4, 5 and 6.
The learned Government Advocate prayed for granting one weeks’ further time for filing counter affidavit on behalf of the State respondents.
Office note dated 11-05-2022 indicated that the registry could not verify whether notice has been served upon respondent No. 2 or not.
In view of the above, the counsel for the petitioner is directed to take fresh steps for service of notice upon respondent No. 2 by speed post within one week.
List this case again on 03-06-2022.
Earlier interim order shall continue till the next date.