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Judgment
6 paragraphs · 117 wordsH.S. Thangkhiew, J
Ms. P.S.Nongbri, learned counsel has entered appearance on behalf of the respondent No. 2, and Mr. L.Khyriem, learned counsel on behalf of the respondent No. 4.
Though steps have been taken on the respondent No. 3, there is no appearance on behalf of the said respondent today.
Dr. N.Mozika, learned Sr. counsel assisted by Ms. M.Myrchiang, learned counsel for the petitioner, submits that respondent No. 3 has been served, and prays that he may be allowed to bring a service affidavit on board. Prayer is allowed.
List this matter on 08-04-2026, for status report and for affidavits by the respondents No. 2 & 3.
Interim order if any, shall continue till the next date.