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Judgment
9 paragraphs · 175 wordsAhanthem Bimol Singh, J
Heard Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Julekha Khan, learned counsel appearing for the petitioner.
Issue notice, returnable within three weeks.
Mr. Boboy Potsangbam, learned CGSC entered appearance and accepts notice on behalf of respondents No. 1 to 4 and Mr. N. Bipin, learned counsel assisting Mr. H.S. Paonam, learned senior counsel entered appearance and accepts notice on behalf of respondent No. 10, hence no formal notice is called for in respect of the said respondents.
Petitioner is to take steps for service of notice upon respondents No. 5 to 9 by way of speed post service.
Steps should be taken within two weeks and the petitioner is to file an affidavit showing proof of service of such notice.
It is made clear that the impugned appointment order dated 28-05-2025 shall be subject to the outcome of this writ petition.
Let these cases be listed again on 28-07-2025.
Registry is directed to reflect the name of Mr. Boboy Potsangbam as counsel for the respondents in the cause list.