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Judgment
6 paragraphs · 99 wordsH. S. Thangkhiew, J
Heard Ms. G. Ch. Marak, learned counsel for the petitioners.
Issue notice.
Mrs. T. Yangi B, learned AAG assisted by Mr. J.N. Rynjah, learned GA is present and accepts notice on behalf of the respondents Nos. 1 to 4, as such no further notice is called for in respect of these respondents.
Mr. S.K. Hassan, learned counsel who is present has submitted that he will accept notice on behalf of the respondents Nos. 5, 6 & 7. He is directed to file his power within 1(one) week.
Accordingly, list this matter on 04.03.2025, for instructions/affidavit.