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Judgment
KH. Nobin Singh, J
(Video Conference)
Despite three opportunities being granted to the respondent Nos. 1 and 2, no counter has so far been filed.
Three weeks' time as last opportunity is granted to the respondent Nos. 1 and 2 for filing counter. So far as the private respondents are concerned, Ms. Renika Maibam, learned Advocate appears for as many as twenty eight respondents. As regards the remaining private respondents, no one has entered appearance on their behalf nor are they present in the court today.
List the matter on 25-01-2022 so as to enable Ms. Renika Maibam, learned Advocate for filing counter on behalf of the twenty eight respondents and the other respondents may also file their respective counters by the next date.
Interim order granted earlier by this court shall continue till the next date.
During the pendency of this writ petition, if any development takes place, it is open to the learned Advocate appearing for the parties to make a mention before the Hon'ble Chief Justice for preponing the date of hearing.