Achun @ Machungam Panmei Vs State Of Manipur & Ors.
.... ot required. Ms. W. Geetarani, learned counsel appearing for the respondent No. 6 submitted that counter affidavit on behalf of the respondent No. 6 has already been filed and the same is on record. Mr. W. Niranjit, learned Deputy GA appearing for the respondents No. 1 to 4 seeks thre ...
Manipur High Court (Imphal)
M/S W.I. Enterprises Vs State Of Manipur & 3 Ors.
.... writ petitions was filed before this Court and the said writ petition was heard by the Hon’ble Chief Justice, as the said matter cannot be taken up by this Court. The learned senior counsel further submitted that the said writ petition has been fixed for listing on 04-04-2024 and that to avoid p ...
Manipur High Court (Imphal)
Huidrom Sanjoy Singh & Anr. Vs State Of Manipur & Ors.
.... ice of the Chief Engineer, PHED, Government of Manipur issue the impugned letter dated 18-08-2023 directing for constitution of the Village Water and Sanitation Committee in respect of 16 Districts including the Bishnupur District and pursuant to the said letter, a new Village Water and Sanitati ...
Manipur High Court (Imphal)
Chongtham Huteshwar & Ors. Vs State Of Manipur & Anr.
.... regard to the possession of the land in dispute by the petitioners as on today be maintained. [3] Mr. Lenin Hijam, learned Advocate General appearing for the respondents fairly submitted that he has no objection in disposing of the present writ petition as prayed for by the counsel appear ...
Manipur High Court (Imphal)
Sinam Ongbi Huidrom Kabita Devi & Ors. Vs State Of Manipur & Ors.
.... resent writ petition with liberty to file a fresh one, if so advised. The learned senior counsel, accordingly, prays for allowing him to withdraw the present writ petition with liberty to file a fresh one, if so advised. Mr. H. Debendra, learned Deputy AG appearing for the respondents submi ...
Manipur High Court (Imphal)
Kashung Woklong Vs State Of Manipur & Anr.
.... aring for the petitioner seeks two weeks’ time for filing rejoinder affidavit. Mrs. L. Monomala, learned GA appearing for the respondents has no objection. As prayed for, list these cases again on 24-04-2024. Earlier interim order shall continue till the next date. Registry ...
Manipur High Court (Imphal)
Executive Director, NHIDCL & Anr. Vs Zebedee Panmei & Ors.
.... by passing an order dated 11-01-2024. The learned counsel further submitted that the order dated 11-01-2024 issued by the authorities rejecting the claim of the petitioner for payment of compensation had been assailed by some group of people including the present petitioner by filing a writ pet ...
Manipur High Court (Imphal)
Wakf Board, Manipur Vs Chairman Of The Minuthong Hafiz Hatta social Welfare Union
.... Ahanthem Bimol Singh, J Mr. A. Rommel, learned counsel appearing for the respondents seeks two weeks’ time for filing counter affidavit. Md. Shakir Khan, learned counsel appearing for the petitioner has no objection. As prayed for, list these cases agai ...
Manipur High Court (Imphal)
Kilongdi Gonmei Vs State Of Manipur
.... hem Bimol Singh, J Mr. N. Ibotombi, learned senior counsel appearing for the petitioner prays for taking up this matter in the next week. Mr. Niranjan Sanasam, learned GA and Mr. Serto T. Kom, learned counsel appearing for the respondents submitted that they have no objection. As ...
Manipur High Court (Imphal)
Thingom Ramgopal Singh Vs State Of Manipur & Ors.
.... ned GA and Mr. S. Suresh, learned counsel appearing for the respondents seeks three weeks’ time for filing their respective counter affidavit. Mr. Ajoy Pebam, learned counsel appearing for the petitioner has no objection. As prayed for, list this case again on 01-04-2024. Registry ...
Manipur High Court (Imphal)
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