H.S. Thangkhiew, J
An affidavit of service indicating the factum of receipt of notice by the respondent No. 7 has been filed, and the same is taken note of. As such, notice on all the respondents is deemed complete.
Mr. M.R. Marak, learned counsel for the respondent No. 8, prays that he may be allowed further 2(two) weeks’ time to file objections to the application, seeking leave to appeal.
Prayer is allowed.
Accordingly, list this matter on 03.12.2024, for hearing on the objections and for appearance of the respondent No. 7.
