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Judgment
6 paragraphs · 118 wordsW. Diengdoh, J
Ms. T.A. Sangma, learned counsel appears for the appellant.
None appears for the respondents.
The learned counsel for the appellant has submitted that this Court, in its earlier order dated 09.02.2026, had noted that the earlier notice issued upon the respondents have since been acknowledged, and affidavit of service in this regard has been filed by the appellant. However, since no one has appeared on behalf of the said respondents, let the appellant issue fresh notice upon the said respondents, calling upon them to appear on the next date, failing which necessary orders will be passed.
Copy of this order may also be annexed along with the said notice.
List this matter after 3(three) weeks.