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Judgment
4 paragraphs · 82 words
Ahanthem Bimol Singh, J
Ms. Timmiwon Raihing, learned counsel appeared for the petitioner.
Mr. Th. Sukumar, learned Government Advocate appearing for the respondents submitted that the impugned suspension order has been revoked by the Government and accordingly, no cause survives for adjudication on merit. The learned Government Advocate made a prayer for taking up this matter tomorrow i.e., 01.12.2022 so as to enable him to produce the order revoking the impugned suspension order.
As prayed for, list this case again on 01.12.2022.