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Judgment
8 paragraphs · 143 wordsAhanthem Bimol Singh, J
Heard Mr. H.S. Paonam, learned senior counsel assisted by Ms. Malemleima, learned counsel, appearing for the petitioner.
Issue notice, returnable within 4(four) weeks.
Mr. Nongdamba, learned counsel assisting Mr. Kh. Samarjit, learned DSGI, entered appearance and accepts notice on behalf of respondent Nos. 1 & 2. Hence, no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon respondent No. 3 by way of speed post service.
Steps should be taken within 4(four) days and the petitioner is to file an affidavit showing proof of service of such notice.
List these cases again on 10.02.2025 for consideration of the prayer for passing interim order.
In the meantime, it is hereby directed that the application submitted by the petitioner should not be rejected without the leave of this Court.