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)
Khundrakpam Romita Devi Vs Pukhrambam Kabichandra Singh
.... g for the petitioner. Issue notice, returnable within four weeks. Petitioner is to take steps for service of notice upon the respondent by way of speed post service. Steps should be taken within one week. Petitioner is to file an affidavit showing proof of service of such notice. ...
Manipur High Court (Imphal)
Dr. RK Labakishore, Deputy Director(Diary), Department Of Vet & A.H, Manipur Vs State Of Manipur Rep. By Secretary/Commissioner, Veterinary & Animal Husbandry(Vet.& A.H.), Government Of Manipur, Secretariat, Imphal West, Manipur-795001 & Ors.
.... r of Co-operative Union on in-charge basis. [25] Learned senior counsel for the respondent No.6 draws the attention of this Court to the object behind the O.M. specifying norms for appointment on in-charge basis. It is pointed out that the O.M. will be applicable in the case of appointment ...
Manipur High Court (Imphal)
Lhaineineng Haokip Vs State Of Manipur & Ors.
.... rned Additional Advocate General, appearing on behalf of the State of Manipur, on advance notice, states that in view of the foregoing circumstances, Mr. Thangkholen Haokip shall be released forthwith. Mr. Serto T. Kom, learned counsel appearing on behalf of the petitioner through video con ...
Manipur High Court (Imphal)
Jadinliu Vs State Of Manipur & Ors.
.... the time being if the present writ petition is disposed of by directing the Executive Director, RO, Imphal, N.H.I.D.C.L., Manipur, respondent No. 5 herein, to consider the representation dated 20-09-2022 submitted by the petitioner on its own merit and strictly in terms of the applicable provisi ...
Manipur High Court (Imphal)
Ch. Tomba Singh Vs State Of Manipur
.... JUDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioner prays for taking up this matter after one week. Mr. Phungyo Zingkhei, learned Dy. GA appearing for the respondents has no objection. As prayed for, list this case ag ...
Manipur High Court (Imphal)
State Of Manipur & 2 Ors. Vs Nirmala Athokpam & Anr.
.... anthem Bimol Singh, J Ms. Nikita, learned counsel appearing for the respondents prays for taking up these matters after two weeks on the ground that the conducting counsel is out of station. Ms. Rinika Maibam, learned counsel appearing for the petitioner has no objection. As pra ...
Manipur High Court (Imphal)
Nongmaithem Birendra Singh By His LRs H(N)N(O) Joymati Devi, N. Bijoy Singh & N. Bikram Singh Vs Sukham Bihari Singh & 2 Ors.
.... . Ranjeeta, learned counsel appearing for the petitioner prays for taking up these matters after two weeks. This prayer is objected to by Mr. S. Biswajit Meitei, learned counsel appearing for the respondents on the ground that petitioner is seeking adjournment time and again after obtaining ...
Manipur High Court (Imphal)
Assha Kasomwoshi Vs State Of Manipur & Ors.
.... Ahanthem Bimol Singh, J Due to paucity of time, hearing of this matter cannot be taken up today. As prayed for by the counsel appearing for the parties, list this case again on 14-05-2024. ...
Manipur High Court (Imphal)
RK Ajin Vs Humane Mutum/ Mutumcha & Ors.
.... UDGMENT Ahanthem Bimol Singh, J Heard Mr. Serto T. Kom, learned counsel appearing for the petitioner and Mr. S. Samarjeet, learned counsel appearing for the respondents. Due to paucity of time, hearing of this matter cannot be taken up today. As prayed for, list this case ag ...
Manipur High Court (Imphal)
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