TH. IBOTOMBI SINGH Vs. PUYAM THOIBA SINGH & 3 ORS.

JUDGEMENT

(1.) This application has been filed for the following relief :

(2.) In the present miscellaneous application notice was issued on 05.09.2019. Service was effected to all the four respondents on 23.09.2019 which is evident from the Registry's Tracking Record.

(3.) Since in the miscellaneous application, the respondents No. 1 - 4 have been served notice and they have not chosen to respond to the same, the present miscellaneous application is allowed.