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Judgment
7 paragraphs · 119 words
Ahanthem Bimol Singh, J
(Through video conferencing)
Heard Ms. Rinika Maibam, learned counsel appearing for the petitioner.
Issue notice, returnable within 3 (three) weeks.
Mr. A. Vashum, learned GA accepts notice on behalf of the respondents No. 1, hence, no formal notice is called for in respect of the said respondent.
Petitioner is to take steps for service of notice upon the respondents No. 2 & 3 by speed post as well as by dasti within a period of 1 (one) week.
List this case again on 24.02.2022. In the meantime, the respondents more particularly the respondents No. 2 & 3 is directed to release the subsistence allowances of the petitioner due payable to him, if not already released.