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Judgment
5 paragraphs · 111 wordsH.S. Thangkhiew, J
Ms. M. Myrchiang, learned counsel vice Dr. N. Mozika, learned DSGI for the respondents submits though instructions have been received from the respondents Nos. 1, 2 & 3, further instructions are awaited from the respondent No. 4. She prays that she may be allowed further 3(three) weeks’ time, to enable the respondents to file a complete affidavit.
It is noted that this matter has been filed since February, 2025 and affidavit is yet to be filed. However, in the interest of justice, further 3(three) weeks’ time is allowed.
Accordingly, list this matter on 21.08.2025.
It is expected that on the next date, the affidavit should be on board.