State Of Manipur Vs Koting Lamkang
.... hat he was conducting counsel in the Trial Court for the respondent and during that time, he cross-examined the defence witness. Cross-examination of the PWs are missing and in the circumstances, it is directed to the Registry to find out about it and further, to inquire from the Trial Cour ...
Manipur High Court (Imphal)
Satyendra Prasad Singh Vs Union Of India Through The Secretary, Ministry Of Home Affairs, Government Of India, New Delhi-110001 & Ors.
.... the last five ACRs, the petitioner was graded 4 times as ‘Above Average- 7 points’ and 1 time as ‘High Average- 5 points’ and as such he had more than the minimum bench mark of 3 ‘Above Average- 7 points’ grading and he ought to be recommended for promotion. It is submitted that no cogent reaso ...
Manipur High Court (Imphal)
Kolom Ibomcha Vs State Of Manipur
.... Ahanthem Bimol Singh, J As prayed for by the learned counsel appearing for the parties, list this case again on 08-05-2024. Interim order, if any, shall continue till the next date. ...
Manipur High Court (Imphal)
Union Of India & 2 Ors. Vs RFN/GD No. 2049P Kailash Chandra Shakya
.... Ahanthem Bimol Singh, J As prayed for by the learned counsel appearing for the parties, list these cases again on 07-05-2024. Interim order, if any, shall continue till the next date. ...
Manipur High Court (Imphal)
Irengbam Kumar Singh Vs State Of Manipur
.... Ahanthem Bimol Singh, J As prayed for by the learned counsel appearing for the parties, list this case again on 22-05-2024. Interim order, if any, shall continue till the next date. ...
Manipur High Court (Imphal)
Huirem (O) Ranibala Devi Vs Thiyam (O) Randhoni Devi.
.... Siddharth Mridul, J At joint request of learned counsel appearing on behalf of the parties, the hearing of these civil revision petition and pending application is adjourned. List on 23-05-2024. Interim order to continue till the next date of h ...
Manipur High Court (Imphal)
Shri Shri Radha Krishna Mandir Prabandhak Karya Karini Committee & Ors. Vs State Of Manipur & Ors.
.... tted that there is extreme urgency in the matter and that he may be given leave to mention it before another bench today. Petitioners are given liberty to mention before another bench for taking up this matter today. On the other hand, Mr. N. Ibotombi, learned senior counsel submitted ...
Manipur High Court (Imphal)
Ng. Udoichand And Anr Vs S. Ibohal Singh And 7 Ors.
.... Golmei Gaiphulshillu, J Mr. P. Tomcha, learned counsel appears for the appellants. Mr. Th. Henba, learned counsel appears for the respondents. This case is pending since 2008, no further adjournment shall be granted. List the matter on 02.05.20 ...
Manipur High Court (Imphal)
All Manipur Minor Irrigation Department Employees Association Vs State Of Manipur & Ors.
.... JUDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioner prays for taking up this matter after two weeks. Mr. H. Debendra, learned Deputy AG appearing for the respondents has no objection. As prayed for, list these cases ag ...
Manipur High Court (Imphal)
Sujata Paul & Anr. Vs I.T.O.W-2 & 2 Ors.
.... s ready to advance argument. Mr. Kh. Samarjit, learned DSGI appearing for the respondents submitted that he has asked for some instruction from the respondents and the instructions are awaited. The learned DSGI prays for taking up these matters after one week so as to enable him to assist t ...
Manipur High Court (Imphal)
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