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Judgment
5 paragraphs · 106 wordsH. S. Thangkhiew, J
Mr. M.L. Nongpiur, learned counsel for the petitioner submits that the respondent No. 3, has been served. He prays that he may be allowed to file service affidavit, indicating the same.
With regard to the respondent No. 2, it is submitted that though steps had been taken through the Officer In-charge Ramganjmandi Police Station, the same could not be effected, as he is in custody.
Mr. M.L. Nongpiur, learned counsel for the petitioner also prays that he may be allowed to obtain the proper address, as to where the respondent No. 2, is located.
Prayer is allowed, list this matter on 29.05.2025.