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Judgment
7 paragraphs · 162 wordsAhanthem Bimol Singh, J
Mr. Th. Ningtamba, learned counsel appeared on behalf of the appellant; Mr. S. Kaminikumar, learned CGSC appeared on behalf of respondents No. 1 to 3, Mr. Th. Vashum, learned GA appeared on behalf of the respondents No. 4, 5 and 6 and Mr. Tapan, learned counsel appeared on behalf of the respondent No. 7. None appeared on behalf of the respondents No. 8 and 9.
Issue notice in connection with MC(WP(C)) No. 761 of 2024 by which the applicant is praying for allowing their determination as counsel for the appellant, returnable within three weeks.
Applicant is directed to take steps for service of notice upon the appellant/ respondent No. 1 in the said misc. application by way of speed post service.
Steps should be taken within one week and the applicant is to file an affidavit showing proof of service of such notice.
List these cases again on 20-03-2026.
Earlier interim order shall continue till the next date.