RK Gourashyam Singh Vs RK Ibopishak Singh & Ors.
.... rajit, learned counsel submitted that he is representing the newly impleaded respondents No. 10 to 14 and as such, the learned counsel seeks two weeks’ time for advancing argument. Mr. Shushruta, learned counsel appearing for the petitioner has no objection. As prayed for, list these c ...
Manipur High Court (Imphal)
Elangbam Ongbi Gitarani Devi Vs State Of Manipur & Ors.
.... sel assisted by Ms. Julekha, learned counsel appearing for the petitioner and Mr. Th. Vashum, learned GA appearing for the respondents. It has been submitted at the bar that exchange of pleadings are complete and the matter can be posted for final hearing for early disposal. In view o ...
Manipur High Court (Imphal)
Kshetrimayum Tejkeshware Singh Vs Manipur University Represented By The Registrar, Manipur University, Canchipur, P.O. Canchipur & P.S. Singjamei, Imphal West District, Manipur – 795003. & Ors.
.... MRC issued an office order dated 24-01-2012 confirming the service of many employees of the EMMRC, who are similarly situated with the petitioner, w.e.f. the date of their initial appointment. The service rendered by the petitioner as Production Assistant, AVRC/ EMMRC during the period from 24-0 ...
Manipur High Court (Imphal)
Naorem Amar Meitei & Ors. Vs State Of Manipur, Represented By The Commissioner/ Secretary (Co-Operation), Government Of Manipur, Imphal. & Ors.
.... n to the aggrieved petitioner to move another tribunal, or even itself in another jurisdiction for obtaining redress in the manner provided by a statute, the High Court normally will not permit by entertaining a petition under Article 226 of the Constitution the machinery created under the statu ...
Manipur High Court (Imphal)
Elangbam Ongbi Amubi Devi Vs State Of Manipur & Ors.
.... sel assisted by Ms. Julekha, learned counsel appearing for the petitioner and Mr. Th. Vashum, learned GA appearing for the respondents. It has been submitted at the bar that exchange of pleadings are complete and the matter can be posted for final hearing for early disposal. In view o ...
Manipur High Court (Imphal)
State Of Manipur Vs Koting Lamkang
.... . Mr. T. Rajendra, learned senior counsel and Mr. T. Rebirthson, learned counsel appear for the respondent. The learned counsel appearing for the parties are directed to furnish detailed sequence of the dispute from the execution of the agreement till date. Registry is directed t ...
Manipur High Court (Imphal)
Pukhrambam Kumarjit Singh Vs Thingujam Achouba Singh
.... ndent fairly submitted that he has no objection in allowing the present condonation application and to hear the connected revision petition on merit. In view of the submission made by the counsel appearing for the respondent and on perusal of the record, this court is of the considered view ...
Manipur High Court (Imphal)
Thokchom Ongbi Nungshi Devi & Anr. Vs Thokchom Ningol Ibempishak Devi & Ors.
.... ol Singh, J Mr. L. Okendro, learned counsel appearing for the petitioner seeks leave to withdraw the present petition and the connected application with liberty to file a fresh one, if so advised. Leave granted. The present petition as well as the connected application is hereby ...
Manipur High Court (Imphal)
Nongthombam Beikul Singh Vs Thoudam Indrakumar Singh & Ors.
.... eadment of the present SDC, who is holding the office of the SDO, Wangoi, is only necessary. The learned counsel, accordingly, submitted that since the present applicant is not a necessary party, his name may be deleted from the array of parties in the connected MC(CRP(CRP Art. 227) No. 15 of 20 ...
Manipur High Court (Imphal)
Nongthombam Beikul Singh Vs Thoudam Indrakumar Singh & Ors.
.... ual capacity and that impleadment of the present SDC, who is holding the office of the SDO, Wangoi, is only necessary. The learned counsel, accordingly, submitted that since the present applicant is not a necessary party, his name may be deleted from the array of parties in the connected revisio ...
Manipur High Court (Imphal)
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