Thenkhogin Haokip Vs State Of Manipur & 2 Ors.
.... Bimol Singh, J Mr. Ningtamba, learned counsel appearing for the petitioners seeks three weeks’ time for filing rejoinder affidavit. Mr. A. Bheigya Meitei, learned counsel appearing for the respondents has no objection. As prayed for, list these cases again on 17-01-2025. Ear ...
Manipur High Court (Imphal)
State Of Manipur & Anr. Vs R.K. Sonarjit
.... em Bimol Singh, J Heard Mr. Niranjan Sanasam, learned GA appearing for the petitioners. Issue notice, returnable within two weeks. Mr. N. Surendrajit, learned counsel entered appearance and accepts notice on behalf of the respondent, hence no formal notice is called for. As ...
Manipur High Court (Imphal)
Pangambam Ibopishak Singh & Anr. Vs State Of Manipur & Anr.
.... imol Singh, J Mr. Niranjan Sanasam, learned GA appearing for the respondents seeks three weeks’ further time for filing counter affidavit. Mr. N. Surendrajit, learned counsel appearing for the petitioners has no objection. As prayed for, list this case again on 16-01-2025. Ea ...
Manipur High Court (Imphal)
Phumlou & Adjoining Related Area Welfare Organization Vs State Of Manipur & 6 Ors.
.... earned counsel appearing for the petitioner seeks three weeks’ time for filing rejoinder affidavit to the counter affidavit filed by the private respondents. At the same time, Mr. Niranjan Sanasam, learned GA appearing for the State respondents also seeks three weeks’ time for filing counte ...
Manipur High Court (Imphal)
State Of Manipur & Ors. Vs R.K. Tamphasana Singh & Ors.
.... Ahanthem Bimol Singh, J Mr. Leo Rommel, learned counsel appeared for the respondent No. 3 and seeks two weeks’ time for filing objection. Mr. W. Niranjit, learned Deputy GA and Mr. S. Sachindra, learned counsel appearing for the applicants have no objection. As prayed for, ...
Manipur High Court (Imphal)
Mutum Waiojit Meitei Vs State Of Manipur & Ors.
.... by the thirteen Civil Society Organizations in the entire State of Manipur, the members of the bar are unable to attend court today. The learned counsel, accordingly, made a prayer on behalf of the members of the bar for taking up the matters on another date. The learned counsel further prays t ...
Manipur High Court (Imphal)
State Of Manipur Vs A. Sunder Sharma
.... ganisations in the entire State of Manipur, the members of the bar are unable to attend court today. The learned counsel, accordingly, made a prayer on behalf of the members of the bar for taking up the matters on another date. The learned counsel further prays that if there is any interim ...
Manipur High Court (Imphal)
Collector (LA), Imphal West & Anr. Vs Abujam Bira Singh
.... by the thirteen Civil Society Organizations in the entire State of Manipur, the members of the bar are unable to attend court today. The learned counsel, accordingly, made a prayer on behalf of the members of the bar for taking up the matters on another date. The learned counsel further prays t ...
Manipur High Court (Imphal)
Shagolsem Loken Singh Vs State Of Manipur & 4 Ors.
.... Ahanthem Bimol Singh, J Mrs. L. Monomala, learned GA appearing for the respondents prays for taking up this matter after one week. Mr. Prasanta, learned counsel appearing for the petitioner has no objection. As prayed for, list this case again on ...
Manipur High Court (Imphal)
Fundrei Olli & Anr. Vs State Of Manipur & 2 Ors.
.... Ahanthem Bimol Singh, J Mr. Vijay Kumar, learned counsel appearing for the petitioner prays for taking up this matter after two weeks. Mr. Th. Vashum, learned GA appearing for the respondents has no objection. As prayed for, list this case again on ...
Manipur High Court (Imphal)
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