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Judgment
5 paragraphs · 146 wordsKempaiah Somashekar, CJ
Mr. P. Tomcha, learned counsel for the petitioner is present before the court physically. Whereas, the learned counsel Ms. Merina Thokchom for the respondent No. 1 is present and whereby the said counsel in this matter submitted that she has filed response to the petition filed by the petitioner and copy of the same is furnished to learned counsel for the petitioner.
However, learned counsel for the petitioner in this matter is seeking some accommodation on the premises that he wants to go through to the contents in the response which has filed by the respondent on behalf of the parties.
Hence, these matters would be listed on 08.10.2025.
However, keeping in view the submission made by the learned counsel for the petitioner, it is deemed appropriate that if any interim order is in force, the same shall be extended until further orders.