Kshetrimayum Maipak Singh & 33 Ors. Vs State Of Manipur & 5 Ors.
.... eks. Mr. W. Niranjit, learned Dy. GA entered appearance and accepts notice on behalf of respondent Nos. 1 to 5 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. 6 by way of speed pos ...
Manipur High Court (Imphal)
Md. Fakir Ahmad Vs State Of Manipur & 4 Ors.
.... ent No. 1 and hence no formal notice is called for in respect of the said respondent. Petitioner is to take steps for service of notice upon the respondent Nos. 2 to 5 by way of dasti as well as speed post service. Steps should be taken within one week. Petitioner is to file an affidavit sh ...
Manipur High Court (Imphal)
Union Of India Vs L. Fimate
.... ppearing for the appellant requested to furnish copy of the short synopsis submitted by the learned counsel appearing for the respondent. Mr. Serto T. Kom, learned counsel appearing for the respondent through VC. Learned counsel for the respondent is directed to furnish short synopsis ...
Manipur High Court (Imphal)
Manipur Peoples Party (MPP) & Anr Vs Sorokhaibam Ibomcha Singh & 4 Ors.
.... r People’s Party, it is provided that the Central Committee shall have the power to elect a new President till special Delegate Session meet within a year. The learned counsel further submitted that in terms of the said provisions, the notice has been issued fixing an emergency meeting today for ...
Manipur High Court (Imphal)
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)
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