Holkhopao Haokip Vs State Of Manipur & Ors.
.... Ahanthem Bimol Singh, J Mr. Mathuk Thumra, learned counsel appearing for the petitioner prays for taking up this matter after three weeks. Mr. Th. Vashum, learned GA appearing for the respondents has no objection. As prayed for, list these cases again ...
Manipur High Court (Imphal)
JC-356629W Rajib Kumar Sarkar Vs Union Of India & 3 Ors.
.... Ahanthem Bimol Singh, J Mr. Riananda, learned counsel appearing for the petitoner prays for taking up this matter after one week. Mr. Armananda, learned counsel appearing for the respondents has no objection. As prayed for, list this case again on 25-06-2024. Earlier inter ...
Manipur High Court (Imphal)
Namaram Sumati Devi; & Ors. Vs Girija Jain @ Longjam Ningol Girija (Ringki) Devi; & Ors.
.... chindra, learned counsel appearing for the petitioners in CRP (CRP Art. 227) No. 46 of 2022. None appeared for the other parties. As the counsel for the other parties are absent, a prayer has been made by the learned counsel appearing for the petitioners for taking up these matters in ...
Manipur High Court (Imphal)
Chongtham Nilakanta Singh; & Ors. Vs R.K. Nilamani Singh; & Ors.
.... Khan, learned counsel made a prayer on behalf of Md. FA Khalid, learned counsel appearing for the respondents for taking up these matters in the next week on the ground that the conducting counsel has some personal difficulty. Mr. S. Rupachandra, learned senior counsel appearing for the peti ...
Manipur High Court (Imphal)
K. Mayarchung Vs State Of Manipur & 5 Ors.
.... four weeks. Mr. Niranjan Sanasam, learned GA entered appearance and accepts notice on behalf of respondent Nos. 1 & 2 and hence, no formal notice is called for in respect of the said respondents. Petitioner is to take steps for service of notice upon the respondent Nos. 3 to 6 by w ...
Manipur High Court (Imphal)
Yengkhom Biramani Singh Vs State Of Manipur & 2 Ors.
.... Ahanthem Bimol Singh, J Heard Mr. Sh. Athoi Singh, learned counsel appearing for petitioner. Issue notice, returnable within four weeks. Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of the respondents and hence, no formal notice is called for. ...
Manipur High Court (Imphal)
Committee Of Aggrieved Persons Affected Vs State Of Manipur & 2 Ors.
.... four weeks. Mr. Niranjan Sanasam, learned GA entered appearance and accepts notice on behalf of the State respondent Nos. 1 & 2 and hence, no formal notice is called for in respect of the said respondents. Petitioners are to take steps for service of notice upon the respondent No. ...
Manipur High Court (Imphal)
Indus VIVA Health Sciences Pvt. Ltd. Vs State Of Manipur & 4 Ors.
.... petitioner. Issue notice, returnable within four weeks. Mr. Phungyo Zingkhei, learned Dy.GA entered appearance and accepts notice on behalf of the respondent Nos. 1 to 4 and Ms. Niana, learned counsel entered appearance and accepts notice on behalf of respondent No. 5, hence no formal ...
Manipur High Court (Imphal)
Assha Kasomwoshi Vs State Of Manipur; & Ors.
.... Heard Mr. Tungrei Ngakang, learned counsel appearing for the applicant/petitioner. Issue notice in connection with the amendment application, returnable within 2 (two) weeks. Mr. Th. Vashum, learned GA entered appearance and accepts notice on behalf of the respondents, hence, no fo ...
Manipur High Court (Imphal)
D Jack Vs State Of Manipur; & Ors.
.... l Singh, J Mr. Niranjan Sanasam, learned GA appearing for the respondents seeks 3 (three) weeks further time for filing counter affidavit. Ms. Kabamdailiu Pamei, learned counsel appearing for the petitioner has no objection. As prayed for, list this case again on 21.06.2024. ...
Manipur High Court (Imphal)
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