AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 47 wordsH. S. Thangkhiew, J
This matter has been repeatedly listed for admission hearing, but however, the same is yet to be heard conclusively.
Accordingly, in these circumstances, the matter stands admitted for consideration.
List this matter on 07.05.2026.
Interim order, if any shall continue till further orders.