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Judgment
Ahanthem Bimol Singh, J
Heard Mr. M. Rarry, learned counsel appearing for the appellants.
Issue notice, returnable within three weeks.
Mr. H. Samarjit, learned Government Advocate entered appearance and accepts notice on behalf of the respondents No. 1, 2, 3 & 4, Ms. Pamchuila Gangte, learned counsel entered appearance and accepts notice on behalf of the respondent No. 5 and Mr. O. Ratankumar, learned counsel entered appearance and accepts notice on behalf of the respondent No. 11, hence, no formal notice is called for in respect of the said respondents.
It has been submitted by Mr. M. Rarry, learned counsel appearing for the appellants that the address and particulars of the remaining respondents cannot be found out by the appellants despite their best effort and accordingly, a prayer has been made for allowing the appellants to take steps for service of notice upon the respondents No. 6 to 10 and 12 to 47 by way of substitute service by publishing the notice in two local leading newspapers (one in English and another in Manipuri) for two consecutive days.
Prayer is allowed.
Appellants are directed to take steps for service of notice upon the said respondents within 15 days.
List this case again before the Division Bench on 16.01.2023 for consideration of the prayer for passing interim order. In the meantime, it is directed that the status-quo with regard to the present position of the appellants shall be maintained till the next date.