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Judgment
7 paragraphs · 179 wordsW. Diengdoh, J
Mr. N.D. Chullai, learned AAG appears for the State respondent also heard Ms. S. Kharumnuid, learned counsel for the petitioner.
Seen the report as regard to the notice issued upon the respondent/complainant. In the said report there is an observation made by the complainant, that she would not be able to appear before this Court, as she could not afford the travelling expenses and also she could not afford to engage her own counsel. Prayer is made that this Court be pleased to appoint a legal aid counsel on her behalf.
Accordingly, this Court hereby appoints Ms. K. Decruse as Legal Aid Counsel to take up the case, as a case for legal aid counsel on behalf of the respondent/complainant.
The said Legal Aid Counsel has however submitted that she has received copy of the petition only today and is not able to contact the complainant/respondent for instructions.
It is prayed that this matter may be listed on the next date.
Accordingly, as prayed for, list this matter in the next available vacation bench for hearing.