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Judgment
7 paragraphs · 115 wordsH.S. Thangkhiew, J
Mr. S.Sen, learned counsel for the petitioner prays for and is allowed to file rejoinder to the affidavit filed by the respondents No. 4-6.
Ms. C.Jala, learned counsel vice Dr. N.Mozika, learned DSGI for the respondent No. 1, submits that no affidavit will be forthcoming from the said respondent.
Mr. E.R.Chyne, learned GA for the respondents No. 2, 7 & 8, submits that as they are conceding to the submissions made by the learned counsel for the petitioner, no affidavit will be forthcoming.
It is noted that till date, there is no appearance on behalf of the respondent No. 9.
List this matter on 09-04-2026.
Interim order to continue until further orders.