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Judgment
H.S. Thangkhiew, J
An affidavit has been filed by the writ petitioner/opposite party objecting to the nomenclature of the party seeking vacation/alteration of the interim order dated 04-09-2025.
Mr. A.S.Pandey, learned counsel for the respondents submits that in view of this situation, a proper objection has not been put on record.
Mr. M.Goswami, learned Sr. counsel assisted by Mr. S.K.Raut, learned counsel for the applicant/respondent, has submitted that the nomenclature given in the misc. application is due to a typographical error and will have no bearing on the merits of the case, inasmuch as, the main objections or contentions are on points of law itself. He has urged that the main matter be heard today itself and has also submitted that it will not be necessary for the respondents to press the instant misc. application.
This Court has considered the submissions of both the parties and also acknowledges the fact that liberty had been granted to the respondents to put in an application for vacation of the interim order. However, as strong objections have been taken on the nomenclature by the learned counsel for the petitioner, for the ends of justice, let this matter stand over to 06-10-2025.
An endeavour shall be made to dispose of the matter on that day. It is also expected that all the requisite pleadings be on board on the next date.
Interim order shall continue till the next date.
List accordingly.