AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 94 wordsM. Sundar, CJ
Mr. W. Niranjit, learned State counsel for applicants and Mr. S. Jasobanta, learned counsel for respondent No. 2 are before this Court but there is no representation for respondent No. 1 either in the physical Court or through Video Conferencing (VC) platform though respondent No. 1 has entered appearance through counsel and name of counsel (Ms. L. Sillori) is shown in the cause list.
With the intention of giving opportunity to respondent No. 1 and learned counsel for respondent No. 1, let this matter stand over to 27.02.2026.
List on 27.02.2026.