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Judgment
6 paragraphs · 124 wordsSanjay Kumar, CJ
Mr. Th. Sushil, learned counsel, appears for respondent Nos. 2 to 4 in CRP(C.R.P. Art.227) No. 16 of 2021.
Mr. Th. Tolapishak, learned counsel, appearing for the contesting respondent in most of these CRPs, states that he received objections filed in MC(CRP(CRP Art.227)) No. 21 of 2022 and seeks time to respond thereto.
Ms. Rinika Maibam, learned counsel, represents Mr. M. Hemchandra, learned senior counsel, appearing for the petitioners, and states that the said objections would be filed in the Registry during the course of the day. She furthers states that objections would be filed in the other miscellaneous cases by the next date of hearing.
Post on 16-11-2022.
Earlier interim orders shall stand extended till the next date of hearing.