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Judgment
MV Muralidaran, J
(Through Video Conference)
[1] Heard Mr. Roshan, learned Jr. Counsel to Mr. Ajoy Pebam, learned counsel for the petitioner; Mr. Julius Riamei, learned counsel for Respondent No.3; and Ms. Sharmila, learned Jr. Counsel to Mr. Lenin Hijam, learned Addl. AG for Respondent Nos.1 & 2.
[2] Mr. Julius Riamei, learned counsel appearing for Respondent No.3 represented that the matter has become infructuous whereas Mr. Roshan, learned Jr. Counsel to Mr. Ajoy Pebam, learned counsel for the petitioner seeks time to get instruction from the writ petitioner and to report this Court.
[3] Ms. Sharmila, learned Jr. Counsel to Mr. Lenin Hijam, learned Addl. AG for Respondent Nos.1 & 2 also agreed for the same.
[4] Therefore, post this matter on 29.03.2022 for orders.
[5] The learned counsel for the petitioner is directed to get instruction whether the matter is survived or become infructuous and to report this Court on 29.03.2022.
[6] Registry is directed to issue copy of this order to both the parties through their whatsapp/e-mail.