Sagolsem Dhanabir Singh Vs State Of Manipur & Ors.
.... spondent No. 3 and seek 2 (two) weeks’ time for filing counter affidavit. On the other hand, Mr. Niranjan Sanasam, learned Government Advocate appearing for the official respondents also seeks 2 (two) weeks’ time for producing the relevant Government file in terms of the earlier order passed ...
Manipur High Court (Imphal)
Elsalin Kamei Vs Regional Institute Of Medical Sciences & Ors.
.... hanthem Bimol Singh, J Mr. Boboy Potsangbam, learned CGSC and Mr. Phungyo Zingkhei, learned Deputy Government Advocate appearing for the respondents seek 2 (two) weeks’ time for filing counter affidavit. Prayer is allowed. List these cases again on 13.06.2024. Earlier inte ...
Manipur High Court (Imphal)
Commissioner, Art And Culture Vs Okram Ibotombi Singh & Anr.
.... AG-JUDGMENT Ahanthem Bimol Singh, J Mr. Kasianand, learned counsel appearing for the respondents seeks 2 (two) weeks’ time for filing counter affidavit. Mr. Niranjan Sanasam, learned Government Advocate appearing for the applicant has no objection. As prayed for, list these ...
Manipur High Court (Imphal)
Laiphrakpam Tomba Singh Vs Leimapokpam Ongbi Tondon Devi
.... AG-JUDGMENT Ahanthem Bimol Singh, J Mr. Ajoy Pebam, learned counsel appearing for the applicant seeks 1 (one) weeks further time for taking steps in terms of the earlier order passed by this Court. Prayer is allowed. Steps should be taken within 1 (one) week. List thi ...
Manipur High Court (Imphal)
Laitonjam Nortombi Singh; & Ors Vs State of Manipur; & Ors.
.... gh, J Mr. Niranjan Sanasam, learned GA appearing for the official respondents seeks 3 (three) weeks’ time for filing counter affidavit. Md. Shakir Khan, learned counsel appearing for the petitioners has no objection. Mr. N Suresh, learned counsel appeared for the respondents No. 5 ...
Manipur High Court (Imphal)
Thokchom (Ongbi) Sanasam Memmi Devi Vs State Of Manipur
.... Ahanthem Bimol Singh, J Mr. MK Ajir, learned counsel appearing for respondent No. 5 prays for taking up this matter after two weeks. Mr. Th. Kunjaraj, learned counsel appearing for the petitioner has no objection. As prayed for, list this case again ...
Manipur High Court (Imphal)
IBSD Vs TH. Premjit & 2 Ors.
.... hem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioner seeks two weeks’ time for filing rejoinder affidavit. Mr. Armananda, learned counsel and Mr. B. Kirankumar, learned counsel appearing for the respondents submitted that they have no objection. As ...
Manipur High Court (Imphal)
M/S NR Mathai Enterprise Vs Food Corporation Of India & 4 Ors.
.... gh, J The learned counsel appearing for the parties submitted that similar issue raised in the present writ petition is placed before the Division Bench and as such a prayer has been made for taking up these matters after four weeks. As prayed for, list these cases again on 13-06-2024. ...
Manipur High Court (Imphal)
Pangambam Nanao Singh Vs State Of Manipur & Anr.
.... UDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Mr. A. Bheigya Meitei, learned counsel appearing for the respondents prays for taking up these matters after one week. Mr. K. Roshan, learned counsel appearing for the petitioner has no objection. As prayed for, list these cases ag ...
Manipur High Court (Imphal)
Jinatun Nesha Vs State Of Manipur & 2 Ors.
.... TTAG-JUDGMENT Ahanthem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioner seeks two weeks’ further time for filing rejoinder affidavit. Mr. Phungyo Zingkhei, learned Dy.GA appearing for the respondents has no objection. As prayed for , list this c ...
Manipur High Court (Imphal)
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