AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 113 words
W. Diengdoh, J
Ms. M. Hajong, learned counsel for the petitioner has submitted that the report on the notices issued upon the respondent Nos. 4 and 5 have not yet been received. It is prayed that some more time may be allowed for a service report to be filed in this regard.
As far as respondent Nos. 1, 2 and 3/State respondents are concerned, Mr. K. Khan, learned P.P is appearing for such respondents.
On consideration of the prayer made, the same is allowed. In the meantime, as prayed for, interim order passed by the Court vide its earlier order dated 02.12.2024 shall continue until further orders.
List this matter after 2(two) weeks.