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Judgment
7 paragraphs · 125 wordsAhanthem Bimol Singh, J
Heard Ms. Rinika Maibam, learned counsel appearing for the petitioner.
Issue notice, returnable within four weeks.
Mrs. RK Emily, learned Dy.GA entered appearance and accepts notice on behalf of the respondents and hence no formal notice is called for.
Ms. Rinika Maibam, learned counsel for the petitioner submitted that the issue raised in the present writ petition is squarely covered by the judgment dated 22-11-2021 passed in WP(C)No. 73 of 2019 and WP(C)No. 26 of 2018 and that the present writ petition can be disposed of by granting similar relief.
Learned Dy.GA submitted that she requires some time to examine and verify the claim made by the learned counsel for the petitioner.
As prayed for, list this case again on 14-03-2023.