Jinatun Nesha Vs State Of Manipur; & 2 Ors.

Manipur High Court (Imphal) 12 Feb 2024 Writ Petition (C) No. 54 Of 2020 (2024) 02 MAN CK 0025
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 54 Of 2020

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Juno Rahman, L. Monomala, Th. Vashum

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. Juno Rahman, learned counsel appearing for the petitioner seeks 2 (two) weeks’ time for filing rejoinder affidavit.

Mrs. L. Monomala, learned Government Advocate representing Mr. Th. Vashum, learned Government Advocate appearing for the respondents has no objection.

As prayed for, list this case again on 19.03.2024.

From The Blog
Delhi High Court: Forcing Accused to Cross-Examine Without Lawyer Vitiates Trial, Violates Fair Justice
Jan
23
2026

Court News

Delhi High Court: Forcing Accused to Cross-Examine Without Lawyer Vitiates Trial, Violates Fair Justice
Read More
Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
Jan
23
2026

Court News

Punjab & Haryana High Court: Wife Concealing Income Not Entitled to Maintenance Under Section 125 CrPC
Read More