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Judgment
6 paragraphs · 151 wordsA. Guneshwar Sharma, J
[1] Present Mr. Th. Monish, learned junior counsel to Mr. N. Surendrajit, learned counsel for the appellants in RSA No.12 of 2016 and Ms. Ayangleima, learned counsel for the respondents in RSA No.12 of 2016.
[2] Mr. Th. Monish, learned junior counsel to Mr. N. Surendrajit, learned counsel for the appellants in RSA No.12 of 2016 seeks some time as Mr. N. Surendrajit, learned counsel for the appellants is not fully recovered.
[3] Ms. Ayangleima, learned counsel for the respondents in RSA No.12 of 2016 submits that this is an old matter and is requesting for early disposal of the matter by this Court.
[4] Two weeks’ time is granted. If Mr. N. Surendrajit, learned counsel for the appellants in RSA No.12 of 2016 is not recovered by the next date, the appellants may make alternative arrangement for pressing the matter.
[5] Fix on 12th May, 2023.