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Judgment
7 paragraphs · 144 wordsH.S. Thangkhiew, J
Today, Dr. N.Mozika, learned DSGI assisted by Ms. M.Myrchiang, learned counsel, submits that he will be representing only on behalf of the respondent No.1.
Ms. P.Roy, learned counsel has today entered appearance on behalf of the respondent No. 2. She prays for and is allowed two weeks’ time to file the affidavit.
Mr. L.Syiem, learned counsel for the petitioner submits that by an order dated 13-08-2025, the respondent No. 1 has since reinstated the petitioner into service, but the same is yet to be acted upon by the respondent No. 3.
Mr. N.Syngkon, learned GA appearing for the respondent No. 3 submits that as the order was issued on 13-08-2025, he prays for and is allowed to obtain instructions.
List this matter on 10-09-2025.
Petitioner to supply copy of the petition to Ms. P.Roy, learned counsel for the respondent No. 2.