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Judgment
6 paragraphs · 120 wordsSanjay Kumar, CJ
(Through Video Conferencing)
Mr. Y. Nirmolchand, learned senior counsel, appears for the petitioners. Mr. N. Kumarjit, learned Advocate General, Manipur, once again seeks more time to file a reply. This matter was admitted as long back as in December, 2020, but the State is yet to file its response.
Needful shall be done without fail by the next date of hearing with an advance copy to the learned senior counsel opposite.
It is made clear that, in the event no counter/reply is filed by the next date, the matter will be heard on merits in the absence thereof.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.