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Judgment
7 paragraphs · 135 wordsAhanthem Bimol Singh, J
Heard Mr. Ch. Ngongo, learned counsel appearing for the petitioner.
Issue notice returnable within 4(four) weeks.
Mr. Shyam Sharma, learned GA accepts notice on behalf of respondent Nos. 10-14, however, he submitted that respondent No. 11 i.e. the Commissioner/Secretary, (PDA), Govt. of Manipur is a non existant entity under the State Government, accordingly, the learned GA pointed out that respondent No. 11 needs to be deleted from the array of parties.
Mr. Y. Nirmolchand, learned Senior counsel accepts notice on behalf of respondent Nos. 15 & 16 hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon the respondent Nos. 1 – 9 by speed post within a period of one week.
List this case again on 27-05-2022.