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Judgment
5 paragraphs · 131 wordsAhanthem Bimol Singh, J
Mr. Rendy Maibam, learned counsel appeared for the petitioner and Mr. Th. Vashum, learned GA appeared for the respondents.
The present writ petition pertains to seeking for appointment under the Die-in-harness scheme. It has been submitted by Mr. Th. Vashum, learned GA appearing for the respondents that he has received instruction that the petitioner is at Sl. No. 1 amongst the applicants seeking for appointment under the Die-in-harness scheme and that his case will be considered by the authorities. The learned GA, accordingly, submitted that the present writ petition can be closed in view of the subsequent development.
Mr. Rendy Maibam, learned counsel appearing for the petitioner seeks one week’s time to get instruction.
As prayed for by the learned counsel, list these cases again on 17-10-2025.