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Judgment
7 paragraphs · 108 wordsAhanthem Bimol Singh, J
Heard Mr. S. Thoi Thoi, learned counsel appearing for the petitioners.
Issue notice, returnable within four weeks.
Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of the respondents No. 1 to 3, hence no formal notice is called for in respect of the said respondents.
Petitioners are to take steps for service of notice upon respondents No. 4 to 10 by way of dasti service as well as by speed post service.
Steps should be taken within one week and the petitioners are to file an affidavit showing proof of service of such notice.
List this case again on 15-05-2026.