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Judgment
4 paragraphs · 96 wordsH. S. Thangkhiew, J
Affidavit has been filed on behalf of the respondent No. 4, to which Mr. S. Jindal, learned counsel for the petitioner prays for and is allowed two weeks’ time to file a reply.
Notice on the pro forma respondent No. 5 is not complete. With regard to the other respondents represented by Dr. N. Mozika and Mrs. N.G. Shylla, learned counsel submit that at this stage they will not be filing any affidavits.
List this matter on 13th March, 2025 for rejoinder affidavit and for service report on the respondent No. 5.