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Judgment
5 paragraphs · 91 wordsH. S. Thangkhiew, J
It is submitted by Mrs. N.G. Shylla, learned counsel that though she had executed the Vakalatnama on behalf of the respondent No. 3, as there appears to be a conflict in interest with the respondent No. 2, she prays that she may be allowed some time to obtain instructions.
On behalf of the respondent No. 1, Dr. N. Mozika, learned DSGI prays that he may be allowed two weeks’ time to obtain instructions.
Both prayers are allowed.
List this matter on 14th April, 2025 for further orders.