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Judgment
4 paragraphs · 101 words
H.S. Thangkhiew, J
Ms. L.D.Sangma, learned counsel for the petitioner submits that during the pendency of the instant writ petition, an order dated 04-04-2025 had been issued by the District Council respondents rectifying the names of the parties concerned. She prays that she may be allowed to bring the same on record by way of an affidavit. Prayer is allowed.
Ms. E.Dkhar, learned counsel for the respondents No. 1 & 2 and Ms. G.Ch. Marak, learned counsel for the respondent No. 5 pray for and are allowed further two weeks’ time to file their respective affidavits.
List this matter on 28-05-2025.