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Judgment
6 paragraphs · 85 wordsSanjay Kumar, CJ
Heard Ms. Rinika Maibam, learned counsel for the petitioner.
Notice before admission, returnable on 19.12.2022.
Mr. Athouba Khaidem, learned Government Advocate, takes notice for respondents No. 1, 2 & 4. Mr. Paikhomba, learned counsel, represents Mr. S. Vijayanand Sharma, learned senior PCCG, and takes notice for respondent No. 3. They waive further notice and seek time to file their replies.
Needful shall be done without fail by the next date of hearing with advance copies to the counsel opposite.
Post on 19.12.2022.