Laiphrakpam Tomba Singh Vs Leimapokpam Ongbi Tondon Devi
.... Mr. Ajoy Pebam, learned counsel appearing for the applicant. Issue notice, returnable within three weeks. Applicant is to take steps for service of notice upon the respondent by speed post service. Steps should be taken within 10(ten) days and the applicant is to file an affidavit sho ...
Manipur High Court (Imphal)
L. Tompok Singh & 25 Ors. Vs State Of Manipur & 2 Ors.
.... complete on all the respondents. [4] Learned counsel for the respondents pray for 4 (four) weeks’ time for filing counter affidavit. [5] Mr. HS. Paonam, learned senior counsel for the petitioners, submits that petitioners have submitted 2 (two) similar representations dated 30.10.2023 ...
Manipur High Court (Imphal)
Sarungbam Medini Devi Vs State Of Manipur & 2 Ors.
.... MENTTAG-JUDGMENT Siddharth Mridul, CJ Mr. B. Prem Sharma, learned counsel, appears for the petitioner through video conferencing and Mr. Dimal Kumar Haobam, learned counsel, appears for the State of Manipur. At request of Mr. B. Prem Sharma, learned counsel, list this case tomorr ...
Manipur High Court (Imphal)
Maisnam Dorendro Singh Vs Hon�ble Speaker, Manipur Legislative Assembly & 6 Ors.
.... nt Nos. 4 & 7 ; Mr. L. Anand, learned counsel, appears for respondent No. 3; and Mr. Kh. Tarunkumar, learned senior counsel, appears for respondent Nos. 1, 2 & 2A. Mr. Ajoy Pebam, learned counsel, appears for the petitioner and states that he does not wish to file affidavit-in-rejoi ...
Manipur High Court (Imphal)
Yumnam Dhaneshwari & Ors. Vs Salam Sanatomba Singh & Ors.
.... ) Shri Aditya Prakash Singh, Deputy Commissioner, Navodaya Vidyalaya Samiti, Regional Office, Barik Point, Temple Road, Lanchumiere, Shillong, Meghalaya, Shillong-793001; & (ii) Shri Vikram Singh, Principal, Jawahar Navodaya Vidyalaya, Churachandpur (Manipur)-795128 . Mr. Kh. Sam ...
Manipur High Court (Imphal)
Wahengbam Joykumar Singh & Ors. Vs Officer-In-Charge,Thoubal Police Station, P.O. & P.S. Thoubal, Thoubal District, Manipur-795138 & Ors.
.... Mr S. Chittaranjan, learned counsel for the petitioners submits that these materials are not sufficient to cope the accused No.3 in the present case, as none of the witnesses have supported these statements. The allegations against accused No.3 are based on the statements of co-accused Nos. 1 &a ...
Manipur High Court (Imphal)
N. Indrakumar Singh & Ors. Vs State Of Manipur & Ors.
.... ers have already been furnished in terms of the order passed by this court. Mr. T. Rajendra, learned senior counsel appearing for the petitioners submitted that he has received the documents today and as such, the learned senior counsel prayed for taking up this matter on 18-03-2024. A ...
Manipur High Court (Imphal)
Nongmeikapam Gouro Singh Vs State Of Manipur & Ors.
.... Ahanthem Bimol Singh, J Mr. Th. Vashum, learned GA appearing for the respondents seeks three weeks’ time for filing counter affidavit. Mrs. Donnapriya Asem, learned counsel appearing for the petitioner has no objection. As prayed for, list this case aga ...
Manipur High Court (Imphal)
Vareiyo Vasha & Anr. Vs State Of Manipur & Ors.
.... , learned senior panel counsel appearing for the respondent No. 3 as well as Mr. Th. Vashum, learned GA appearing for the State respondents prays for taking up this matter after three weeks so as to enable them to file counter affidavit. Mr. Tungrei Ngakang, learned counsel appearing for th ...
Manipur High Court (Imphal)
Okram Joy Singh Vs State Of Manipur & Ors.
.... JUDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Mr. Th. Vashum, learned GA appearing for the respondents seeks three weeks’ time for filing counter affidavit. Md. Abdul Baqee Khan, learned counsel appearing for the petitioner has no objection. As prayed for, list this case aga ...
Manipur High Court (Imphal)
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