Samjetsabam Bimola Devi Vs Khoirom (O) Ibemcha Devi

Manipur High Court (Imphal) 4 Nov 2024 Revision Petition (C.R.P. Art.227) No. 47 Of 2023, Miscellaneous Case [Revision Petition (C.R.P. Art.227)] No. 43 Of 2023 (2024) 11 MAN CK 0001
Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (C.R.P. Art.227) No. 47 Of 2023, Miscellaneous Case [Revision Petition (C.R.P. Art.227)] No. 43 Of 2023

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Tayenjam Momo, Th. Modhu

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. Tayenjam Momo, learned senior counsel appearing for the respondents submitted that counter affidavit on behalf of respondent No.5 will be filed and as such, the learned senior counsel for the respondents prays for taking up the matters on the next date.

Mr. Th. Modhu, learned senior counsel for the petitioner has no objection.

As prayed for, list these cases on 14th November, 2024.

From The Blog
Allahabad High Court Orders Probe Against Judge for Illegal Eviction, Awards ₹1 Lakh Compensation
Jan
07
2026

Court News

Allahabad High Court Orders Probe Against Judge for Illegal Eviction, Awards ₹1 Lakh Compensation
Read More
Madras High Court on Stan Swamy: Tribal Rights Legacy vs UAPA Accused Status
Jan
07
2026

Court News

Madras High Court on Stan Swamy: Tribal Rights Legacy vs UAPA Accused Status
Read More