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Judgment
7 paragraphs · 164 wordsRevati Mohite Dere, CJ
Office noting shows that the respondent has been served by private/dasti notice and an affidavit of service to that effect has been filed.
Having perused the petition, it is evident that the petitioner has impugned the proceeding pending before the learned Executive Magistrate, East Garo Hills District, Williamnagar.
Considering the aforesaid, it would be necessary to implead the authority that has initiated the proceeding against the petitioner. Hence, learned counsel for the petitioner seeks leave to amend, to implead the concerned authority as party-respondent No.2. Leave granted. Amendment to be carried out forthwith during the course of the day. On amendment being carried out, issue notice to the newly added respondent returnable by 23rd March, 2026.
In addition to Court notice, learned counsel for the petitioner to serve the newly added respondent by private/dasti notice and file affidavit of service before the next date.
Stand over to 23rd March, 2026.
Interim relief granted earlier, to continue till the next date.