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Judgment
4 paragraphs · 63 wordsAhanthem Bimol Singh, J
None appeared on behalf of the petitioner.
Mr. D Julius Riamei, learned counsel appeared on behalf of the respondents and submitted that there is no element of an amicable settlement and that the matters are to be heard on merit.
In view of the submission made above, let these cases be listed again on 12.08.2026 for consideration on merit.