AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 119 wordsMV Muralidaran, J
(Through Video conference)
[1] Heard the arguments of Mr. H.S. Paonam, learned senior counsel for the petitioner and Mr. Lenin Hijam, learned Addl. AG who takes notice for
the respondent No. 1. Heard also Mr. BR. Sharma, learned counsel who takes notice for the respondent No.2.
[2] Admit.
[3] Notice and private notice returnable by 12.08.2021 to the respondent No.3.
[4] Both Mr. Lenin Hijam, learned Addl. AG for the respondent No.1 and Mr. BR. Sharma, learned counsel for the respondent No.2 seek time to file
counter affidavit in the meantime.
[5] Therefore, post the matter on 12.08.2021.
[6] Registry is directed to issue the copy of this order to both the parties to their whatsapp/e-mail.