Thaiko Hesho Vs State Of Manipur; & Ors.
.... e respondents, hence, no formal notice is called for. As prayed for, list this case again on 03.06.2024. In the meantime, the learned Government Advocate is directed to obtain instructions from the Secretary (Works) with regard to the non-releasing of the bill amount due payable to the ...
Manipur High Court (Imphal)
Chanam Anilkumar Singh Vs State Of Manipur & 5 Ors.
.... Mr. L. Shyam, learned counsel appearing for the petitioner seeks one week’s time for filing application of amending the present writ petition. Mr. Niranjan Sanasam, leaned GA appearing for respondent Nos. 1 - 4 and Mr. Boboy Potsangbam, learned CGSC appearing for the respondent No. 5 have ...
Manipur High Court (Imphal)
Padma Ratna English School; & Ors. Vs State Of Manipur; & Ors.
.... h. Vashum, learned GA appearing for the State respondents submitted that he is yet to receive instructions for filing counter affidavit and as such, the learned GA seeks 2 (two) weeks’ time for filing counter affidavit on behalf of the said respondents. Mr. N. Ibotombi, learned senior couns ...
Manipur High Court (Imphal)
K. Heera Kabui Vs State Of Manipur & Ors.
.... rs after one week on the ground that the conducting counsel is on his legs before another Court. Mr. Ch. Robinchandra, learned counsel appearing for the applicant in the connected writ petition submitted that the application has been filed for impleadment of the said applicant in the connec ...
Manipur High Court (Imphal)
Khaidem Chandrabir Singh Vs High Court Of Manipur & 2 Ors.
.... ps for service of notice upon the respondent Nos. 2 & 3 by way of speed post service. Steps should be taken within one week. Petitioner is to file affidavit showing proof of service of such notice. Mr. M. Rakesh, learned counsel for the petitioner submitted that due to inadvertence, the ...
Manipur High Court (Imphal)
Kshetrimayum Maipak Singh & 33 Ors. Vs State Of Manipur & 5 Ors.
.... Ahanthem Bimol Singh, J As prayed for by the learned counsel appearing for the parties, list this case again on 06.06.2024. Interim order, if any, shall continue till the next date. ...
Manipur High Court (Imphal)
Rashid Ali Vs State Of Manipur & 2 Ors.
.... dature of 4(four) candidates having master degree in Public Administration were rejected as the same was not eligible for appointment as Assistant Professor in Political Science. However, respondent No.3 having qualification of M.A. in Public Administration from Jamia Millia Islamia, New Delhi w ...
Manipur High Court (Imphal)
Moirangthem Dhanabir Singh Vs State Of Manipur & Ors.
.... rnable within four weeks. Mr. Niranjan Sanasam, learned GA entered appearance and accepts notice on behalf of the respondents and hence, no formal notice is called for. List this case again on 14-06-2024. As prayed for orally by the learned senior counsel appearing for the petitio ...
Manipur High Court (Imphal)
Laishram Kumarjit Singh & Ors. Vs State Of Manipur & Ors.
.... bmitted by the petitioners on its own merit and strictly in terms of the applicable provisions of law and to dispose of the same by issuing a speaking order within a stipulated period. [4] Mr. Th. Vashum, learned GA appearing for the respondents fairly submitted that as the prayer of the p ...
Manipur High Court (Imphal)
Abujam Kumar Singh & Anr. Vs State Of Manipur & 6 Ors.
.... Ahanthem Bimol Singh, J As prayed for by the learned counsel appearing for the parties, list this case again on 04.06.2024. Interim order, if any, shall continue till the next date. ...
Manipur High Court (Imphal)
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