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Judgment
7 paragraphs · 130 wordsW. Diengdoh, J
Heard Mr. S. Sen, learned GA appearing on behalf of the State petitioner.
Also heard Mr. A.S. Dey, learned counsel, who submits that he is entering appearance today on behalf of the respondent No. 1.
The learned GA for the State petitioner prays that he may be allowed to take steps for issuance of notice upon the other respondents. Prayer is allowed.
Let notice be issued, the same returnable within 2(two) weeks.
In the meantime, on the prayer of the learned GA for grant of an interim order i.e. for stay of the proceedings before the Trial Court, upon hearing the parties, this Court is of the opinion that the matter will be heard in the presence of all the respondents.
Accordingly, list this matter on 05.06.2025.