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Judgment
6 paragraphs · 96 words
H. S. Thangkhiew, J
This is an application for modification/alteration/vacating the interim order dated 17.12.2024 passed by this Court in WP(C) No. 477 of 2024.
Mr. S. Thapa, learned counsel for the respondent/Opposite Party (Petitioner in the main case) prays that he may be allowed two weeks’ time to file a reply to the application.
Prayer is allowed.
Mr. N.D. Chullai, learned AAG has also reiterated his submissions with regard to challenge of the locus of the petitioner. The same shall also be looked into on the next date.
List this matter on 3rd March, 2025.