AI Structured Summary
Not yet generated for this judgment
Judgment
KH. Nobin Singh, J
Pursuant to the order dated 23-03-2021 passed by this court allowing the application being M.C.(Rev.Petn.) No.6 of 2021 and in compliance thereof,
the learned counsel appearing for the review petitioners has filed the amended cause title.
Let notice be issued to the respondents, returnable on 29-07-2021.
So far as the respondent Nos. 6 and 7 are concerned, since Shri H. Tarunkumar, learned Advocate has accepted notice on their behalf, no formal
notice is called for in respect of them. As regards the respondent Nos.8 to 18 are concerned, it has been submitted by Shri S. Biswajit Meitei, learned
counsel appearing for the review petitioners that in view of the Covid-19 Pandemic, it may be difficult for them to serve upon the respondent Nos.8 to
18 through speed post at an early date and accordingly, he prays that he may be permitted to serve them by substituted service by way of publication
of notice in two local dailies. As a special case, his prayer is allowed and accordingly, he is permitted to serve with the notice upon the respondent
Nos.8 to 18 by way of publication of notice in 2 (two) local dailies â€" one, in English and another, in Vernacular language.
Appropriate steps be taken by Shri S. Biswajit Meitei, learned counsel appearing for the review petitioners for service of notice upon the
respondents.8 to 18 within a week.
Shri S. Haokip, learned counsel appearing on behalf of Shri Lenin Hijam, learned Addl. Advocate General accepts notice on behalf of the respondent
No. 1 and hence, no formal notice is called for.
Shri H. Tarunkumar, learned counsel appearing for the respondents Nos. 6 and 7 is permitted to file counter by the next date.
Interim prayer will be considered on the returnable date.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.