Wungnaoyo Robert A. Shimray Vs State Of Manipur & Anr.
.... UDGMENT Ahanthem Bimol Singh, J Mrs. L. Ayangleima, learned counsel appearing for the petitioner seeks leave to withdraw the present writ petition with liberty to file a fresh one, if so advised. Leave granted. The present writ petition is hereby dismissed as being withdraw ...
Manipur High Court (Imphal)
Chandrakant Rajkumar Vs State Of Manipur & Ors.
.... m Bimol Singh, J Mrs. Donnapriya Asem, learned counsel appearing for the petitioner seeks one week’s time for filing rejoinder affidavit. Mr. S. Kaminikumar, learned CGSC and Mr. Niranjan Sanasam, learned GA appearing for the respondents submitted that they have no objection. As ...
Manipur High Court (Imphal)
Deputy Commissioner/Collector(LA) Vs Chandam (N) Thoudam (O) Kiranmala Devi & 2 Ors.
.... tion application. [3] Mr. RK Umakanta, learned GA also submitted that the applicant is also ready and willing to pay cost and to hear the appeal on merit. [4] In view of the submission made above, it is hereby ordered that the delay of 437 days in filing the connected appeal is hereb ...
Manipur High Court (Imphal)
Deputy Commissioner/Collector(LA) Vs Ngairangbam Ibochou Singh Represented by His 8 LRs.
.... tion application. [3] Mr. RK Umakanta, learned GA also submitted that the applicant is also ready and willing to pay cost and to hear the appeal on merit. [4] In view of the submission made above, it is hereby ordered that the delay of 437 days in filing the connected appeal is hereb ...
Manipur High Court (Imphal)
R S Ngaranchui & Ors. Vs State Of Manipur & Ors.
.... ol Singh, J Mr. L. Shashibhushan, learned senior counsel assisted by Ms. K. Kamei, learned counsel appeared for the petitioners and Mr. M. Devananda, learned Addl. AG assisted by Mr. Jyotsana, learned counsel appeared for the respondents. On the joint prayer made by the counsel appeari ...
Manipur High Court (Imphal)
Elijah Rimei & Anr. Vs Union Of India & 5 Ors.
.... CGSC appearing for the Union of India submitted that counter affidavit has already been filed on behalf of the Union of India. Mr. Niranjan Sanasam, learned GA appearing for the State respondents seeks three weeks’ time for filing counter affidavit. Ms. Sirawon Newmai, learned counsel ...
Manipur High Court (Imphal)
State Of Manipur Vs M/S Rangnamei Construction & Sales
.... . Kh. Lupenjit, learned counsel made a prayer on behalf of Mrs. L. Ayangleima, learned counsel appearing for the petitioner for taking up this matter after two weeks on ground of personal difficulty on behalf of the conducting counsel. Mr. Th. Vashum, learned GA appearing for the respondent ...
Manipur High Court (Imphal)
Khundrakpam Ongbi Medha Devi & 7 Ors. Vs State Of Manipur & 3 Ors.
.... learned senior counsel appearing for the petitioners submitted that the present writ petition may be disposed of in terms of the earlier orders passed by this Court in various writ petitions. Mr. Niranjan Sanasam, learned GA appearing for the respondents also fairly submitted that the present wri ...
Manipur High Court (Imphal)
State Of Manipur Vs A. Sunder Sharma & Anr.
.... UDGMENT Ahanthem Bimol Singh, J Mr. Th. Vashum, learned GA appeared for the petitioner and Mr. K. Roshan, learned counsel appeared for the respondent No. 2. None appeared for the respondent No. 1. As prayed for, list this case again on 02-05-2024. Earlier interim order shal ...
Manipur High Court (Imphal)
Sagolsem Sanajaoba Singh Vs State Of Manipur & 2 Ors.
.... ring for the petitioner submitted that due to inadvertent mistake, some typographical error has been committed in the body of the writ petition. The learned counsel accordingly, prays for allowing him to make necessary correction. Prayer is allowed. Necessary correction be carried out ...
Manipur High Court (Imphal)
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