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Judgment
6 paragraphs · 118 wordsM. Sundar, CJ
Mr. Leo. N., learned counsel for revision petitioner, Mr. N. Suresh, learned counsel for respondent No.1 and Mr. W. Niranjit, learned State Counsel are before this Court.
This Court is informed that Respondent No. 6 ( Mr. Yambem Haridas Singh, Sub-Deputy Collector, Kumbi, P.O. Moirang, P.S. Kumbi, Bishnupur District, Manipur-795133) in CRP(C.R.P Art.227) No.5 of 2024 (one of the six respondents in captioned CRP) remains unserved. Mr. Leo. N., learned counsel representing learned counsel on record for revision petitioner in CRP(C.R.P Art.227) No.5 of 2024 requests for issue of fresh notice.
Afore-referred request is acceded to.
Issue fresh notice to Respondent No.6 in CRP (C.R.P Art.227) No.5 of 2024, returnable by 12.05.2026.
List on 12.05.2026.