Konjengbam Sanjoy Singh Vs Konjengbam (O) Chandani Devi
.... ounsel entered appearance and accepts notice on behalf of the respondent, hence no formal notice is called for. Mr. Lalleiba, learned counsel appearing for the petitioner had furnished a copy of the petition as well as the stay application to the learned counsel appearing for the respondent ...
Manipur High Court (Imphal)
Haobam Iboyaima Singh & Anr. Vs Kongbrailatpam Apanbi Devi & 6 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, a ...
Manipur High Court (Imphal)
Manipur Driver Association Vs Food Corporation Of India & Ors.
.... the High Court Bar Association of Manipur submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this court for conducting their cases. The learned counsel, ac ...
Manipur High Court (Imphal)
Rimanang Kahmei Vs State Of Manipur & Ors.
.... the High Court Bar Association of Manipur submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this court for conducting their cases. The learned counsel, ac ...
Manipur High Court (Imphal)
State Of Manipur & Anr Vs Manipur Olympic Association & 2 Ors.
.... Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases. The learned counsel, accordingly, prays on behalf of the ...
Manipur High Court (Imphal)
Chandrakant Rajkumar Vs State Of Manipur & Ors.
.... he High Court Bar Association of Manipur submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this court for conducting their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Chief Electoral Officer Manipur Vs Sorokhaibam Ibomcha Singh & 7 Ors.
.... the High Court Bar Association, Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Chief Electoral Officer Manipur Vs Ingudam Nabakumar Singh & 8 Ors.
.... the High Court Bar Association, Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Khundrakpam Romita Devi Vs Pukhrambam Kabichandra Singh
.... the High Court Bar Association, Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
Chief Electoral Officer Vs Kakyenpaibam Muktasana Singh & 5 Ors.
.... the High Court Bar Association, Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases. The learned counsel, acc ...
Manipur High Court (Imphal)
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