Kh. Majoreng Vs Meithuanlung Gangmei & 7 Ors
.... ashum, learned G.A., entered appearance and accepts notice on behalf of respondent Nos. 2, 3 & 4. Hence, no formal notice is called for in respect of the said respondents. Petitioner is to take steps for service of notice upon respondent Nos. 1, 5, 6, 7 & 8 by way of speed post as w ...
Manipur High Court (Imphal)
Laishram Gamvi Singh Vs Longjam Ibohal Singh & 3 Ors.
.... itioner is to take steps for service of notice upon the respondents by way of speed post service. Steps should be taken within 2(two) weeks and petitioner is to file affidavit showing proof of service of such notice. List these cases again on 17.01.2025 for consideration of the prayer ...
Manipur High Court (Imphal)
Leisan C Vs State Of Manipur & 6 Ors.
.... pur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, acco ...
Manipur High Court (Imphal)
Rajeev Kumar Singh Vs State Of Manipur & Ors.
.... nipur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Molupou Kamei Vs State Of Manipur & 3 Ors.
.... pur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, acco ...
Manipur High Court (Imphal)
Khullak Kodar Dangsha Vs State Of Manipur & Ors.
.... ipur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
S. Jamsonmung Vs State Of Manipur
.... ur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, ...
Manipur High Court (Imphal)
Soibam Ongbi Shaphabi Devi Vs State Of Manipur & 2 Ors.
.... ur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, ...
Manipur High Court (Imphal)
Meryta Mahong Vs State Of Manipur
.... nipur, all the Advocates are facing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Okram Munal Singh Vs Manipur Information Commission
.... cing difficulties in getting the cause list as well as preparation of the cases. The learned counsel further submitted that because of the said conditions, the members of the Bar are unable to attend this court and conduct their cases. The learned counsel, accordingly, prays on behalf of al ...
Manipur High Court (Imphal)
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