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Judgment
7 paragraphs · 96 words
Sanjay Kumar, CJ
Mr. M. Brojendro, learned counsel, appears for the petitioner.
Mr. N. Kumarjit, learned Advocate General, Manipur, once again seeks more time to file a response on behalf of the State authorities.
Needful shall be done without fail by the next date of hearing with an advance copy to the counsel opposite.
It is made clear that the matter will not be adjourned hereinafter to enable the State to file its reply.
Post on 13.12.2021.
A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.