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Judgment
Golmei Gaiphulshillu, J
Mr. M. Hemchandra, learned senior counsel assisted by Mr. M. Rendy, learned counsel and Mr. N. Jotendro, learned counsel assisted by Mr. Ajoy Pebam appear on behalf of the Petitioners; Mr M. Rarry, learned Special counsel appears on behalf of the State; and Mr. Kh. Samarjit, learned DSGI appears on behalf of the Union of India.
In the midst of the hearing, as regards the counter affidavit on behalf of all the respondents concerned comes up for that, the learned counsel appearing on behalf of the respondents submitted that they need some time to ascertain from the authority concerned whether the authority would like to file counter affidavit or not.
The learned Special counsel for the State, Mr. M. Rarry stated that he wrote letters dated 21.06.2023 and 06.12.2023 addressed to the Chief Secretary, Govt. of Manipur on behalf of the respondent nos. 1, 2 & 3, but till now he is yet to get instructions from the concerned authority.
Mr. Kh. Samarjit, learned DSGI appearing on behalf of the Union of India submitted that he is also yet to get instructions from the concerned authority.
List the matter on 21.12.2023 as part heard.
Copy of this order be furnished to all the learned counsel for the parties.