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Judgment
4 paragraphs · 86 wordsH. S. Thangkhiew, J
Mr. S.R. Lyngdoh, learned counsel for the petitioner prays for and is allowed three days’ time to file an affidavit bringing on record the added materials in reply to the affidavit filed by the State respondents.
It is noted that a photocopy of the service book of the petitioner has been annexed to the affidavit-in-opposition, which shows that the same had been signed by the writ petitioner, which however the petitioner for the counsel denies.
List this matter on 19th May, 2025.