Manipur High Court
Yengkhom Jivan Singh & Ors vs Mpsc & Ors on 5 October, 2020
Bench: Lanusungkum Jamir, Kh.Nobin Singh
Item No.12
Review Pet No.12 of 2020
Yengkhom Jivan Singh & Ors ....Petitioners
-Versus-
MPSC & ORS ....Respondents
BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR HON'BLE MR.JUSTICE KH.NOBIN SINGH (through Video Conferencing) 05.10.2020 Mr.B.R.Sharma, learned counsel for the petitioners submits that due to Covid 19 pandemic the Registry was closed on 17th and 18th of September, 2020 and, therefore, the Registry could not prepare the notice for allowing the petitioners to take steps by way of substituted service.
In view of the submission made, Registry is directed to forthwith prepare the notice and thereafter, the petitioners are permitted to take steps for service of notice on respondent Nos.4 to 98 by substituted service by publishing the notice in 2 (two) local Dailies (one in English and the other in vernacular) for one day, showing the returnable date as 13.10.2020. Thereafter, petitioner shall file an affidavit to that effect.
List the matter again on 13.10.2020.
JUDGE JUDGE
Yumkh Digitally signed
by Yumkham
am Rother
Date:
Priyojit
2020.10.08
Rother 15:28:51 +05'30'