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Judgment
5 paragraphs · 161 wordsAhanthem Bimol Singh, J
Heard Mr. Murtaza Ahmed, learned counsel appearing for the petitioner, Mr. A. Bheigya Meitei, learned counsel appearing for the respondents No. 1 to 4 & 6, Mrs. Geetanjali, learned counsel representing Mrs. L. Ayangleima, learned counsel appearing for the respondent No. 5, Mr. L. Stevenson, learned counsel appearing for the respondent No. 7 and Mr. Y. Nirmolchand, learned senior counsel assisted by Mr. L. Raju, learned counsel appearing for the respondent No. 9.
Since notice has not been issued upon respondent No. 8, Registry is directed to issue notice upon the respondent No. 8 returnable within three weeks.
Petitioner is to take steps for service of notice upon the respondent No. 8 by speed post. Steps should be taken within one week and petitioner is also directed to file affidavit showing proof of service of such notice.
List this case again on 31.05.2023. In the meantime, parties are at liberty to exchange their affidavit, if so advised.