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
8 paragraphs · 139 wordsAhanthem Bimol Singh, J
Heard Mr. Y. Nirmolchand, learned senior counsel assisted by Mr. L. Raju, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
Mr. Boboy Potsangbam, learned CGSC entered appearance and accepts notice on behalf of respondent No. 1, hence no formal notice is called for in respect of the said respondent.
Petitioner is to take steps for service of notice upon the respondent No. 2 by way of dasti service.
Step should be taken within one week and the petitioner is directed to file an affidavit showing the proof of service upon the respondent No. 2.
List this case again on 13-02-2023 for consideration of the prayer for passing interim order.
Registry is directed to reflect the name of Mr. Boboy Potsangbam, learned CGSC as counsel for the respondents in the cause list.