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Judgment
7 paragraphs · 145 wordsAhanthem Bimol Singh, J
Heard Mr. E. Lalleiba Meitei, learned counsel appearing for the applicants.
Issue notice in connection with MC (CRP) No. 5 of 2025, returnable within 3 weeks.
Ms. Lenibala, learned counsel entered appearance and accepts notice on behalf of respondents No. 4 & 6 to 8, Ms. Merina Kh., learned counsel entered appearance and accepts notice on behalf of respondents No. 1 & 2 and Ms. Ph. Sandhyarani, learned counsel entered appearance and accepts notice on behalf of respondent No. 9, hence, no formal notice is called for in respect of the said respondents.
Applicants are to take steps for service of notice upon respondents No. 3, 5 and 10 by way of speed post service.
Steps should be taken within 1 week and applicants are to file affidavit showing proof of service of such notice.
List these cases again on 28.05.2025.