Ahongshangbam Ningol Thounaojam Ongbi Sumati Devi Vs Soibam Helen Singh & Ors.
.... Gunindro, learned counsel appearing for the applicant. Issue notice, returnable within four weeks. Applicant is to take steps for service of notice upon all the respondents by way of speed post service. Steps should be taken within two weeks and the applicant is to file an affida ...
Manipur High Court (Imphal)
Chief Engineer Cum Empowered Officer & Anr. Vs Thokchom Prafulla Singh
.... appearing for the petitioners/ applicants. Issue notice in the connected impleadment application, returnable within four weeks. Applicants are to take steps for service of notice upon the respondent by way of speed post service. Steps should be taken within one week and the appli ...
Manipur High Court (Imphal)
Toijam Joplin Lyndoh Vs State Of Manipur & 2 Ors.
.... arned counsel appearing for the petitioner, seeks 2(two) weeks’ time for filing rejoinder affidavit. Mrs. L. Monomala, learned G.A. appearing for the respondents, has no objection. As prayed for, list this case again on 13.12.2024. Reigistry is directed to delete the name of learn ...
Manipur High Court (Imphal)
Jinatun Nesha Vs State Of Manipur & 2 Ors.
.... JUDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Mr. Juno Rahman, learned counsel appearing for the petitioner, seeks 2(two) weeks’ time for filing rejoinder affidavit. Mr. Th. Vashum, learned G.A. appearing for the respondents, has no objection. As prayed for, list this case ag ...
Manipur High Court (Imphal)
Aribam Phulchand Sharma Vs Chief Judicial Magistrate, Imphal East & 9 Ors.
.... , J Mr. S. Nepolean, learned Senior Counsel appearing as Amicus Curiae, prays for taking up these matters on 10.12.2024 to consider the issue as to whether the Chief Judicial Magistrate is a necessary party or not. Mr. A. Phulchand Sharma, the petitioner appearing in person has no obje ...
Manipur High Court (Imphal)
Aribam Phulchand Sharma Vs Chief Judicial Magistrate, Imphal East & 9 Ors.
.... chand Sharma, the applicant appearing in person, seeks leave to withdraw the present application with liberty to file a fresh one, if so advised. Mr. S. Nepolean, learned Senior Counsel appearing as Amicus Curiae, submitted that he has no objection. In view of the submission made above ...
Manipur High Court (Imphal)
Yumnam Ongbi Tongbram Memma Devi & Ors. Vs State Of Manipur & Ors.
.... endra, learned senior counsel assisted by Syed Murtaza Ahmad, learned counsel appearing for the petitioners and Mrs. L. Monomala, 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 ...
Manipur High Court (Imphal)
Pangambam Nanao Singh Vs State Of Manipur & Anr.
.... n, learned counsel appearing for the petitioners submitted that early disposal of these cases are necessary. On the other hand, Mr. A. Bheigya Meitei, learned counsel appearing for the respondents prays for taking up this matter in the next week on the ground that the conducting counsel has some ...
Manipur High Court (Imphal)
Ace Alliance Pvt. Ltd. Vs Easudev Singh
.... ne week. Mr. N. Ibotombi, learned senior counsel assisted by Mr. Ningtamba, learned counsel appearing for the respondents submitted that exchange of pleadings between the parties are complete and the present petition can be disposed of in the next week. As prayed for, list these cases ...
Manipur High Court (Imphal)
Thangjam Leishang Singh Vs State Of Manipur & 5 Ors.
.... Ahanthem Bimol Singh, J On the joint prayer made by the counsel appearing for the parties, list these cases again on 17-01-2025. Earlier interim order shall continue till the next date. ...
Manipur High Court (Imphal)
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