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Judgment
6 paragraphs · 165 wordsRevati Mohite Dere, CJ
Pursuant to the order dated 12th March, 2026, issuing notice to the newly added respondent i.e., the Executive Magistrate, East Garo Hills District, Williamnagar, learned AAG states that she has instructions to appear on behalf of the said respondent No.2.
Office noting shows that the respondent No.1 has been duly served. Despite service, none appears for the respondent No.1.
Learned AAG to inform the officer of the concerned police station, to inform the respondent No.1 of the next date, along with a copy of today’s order. The officer to inform the said respondent No.1 that if none appears on behalf of the respondent No.1 on the next date, the petition will be decided finally, without issuing further notice to the respondent No.1. Learned AAG to submit a report to that effect that the respondent No.1 has been informed of the same on the next date.
Stand over to 13th April, 2026.
Interim relief granted earlier to continue till the next date.