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Judgment
5 paragraphs · 161 wordsAhanthem Bimol Singh, J
Mr. Murtaza Ahmed, learned counsel appearing for the petitioner submitted that he has taken steps for service of notice upon the private respondents in terms of the earlier order passed by this Court and he has served notice upon the said private respondents except the respondent No. 13. Learned counsel accordingly prays for allowing him to take fresh steps for service of notice upon the respondent No. 13 by way of substituted service by publishing in two local newspapers (one in English and the other in Manipuri) for two consecutive days. Prayer is allowed. Steps should be taken within one week.
Mr. Shyam Sharma, learned GA appeared for the respondents No. 1, 2, 4 & 5 and Mr. M. Rarry, learned counsel appeared for the respondents No. 6 to 10.
Learned counsel appearing for the respondents seeks four weeks’ time for filing their respective counter affidavits.
As prayed for, list this case again on 12th April, 2023.