Lhaineineng Haokip Vs State Of Manipur & Ors.
.... rned Additional Advocate General, appearing on behalf of the State of Manipur, on advance notice, states that in view of the foregoing circumstances, Mr. Thangkholen Haokip shall be released forthwith. Mr. Serto T. Kom, learned counsel appearing on behalf of the petitioner through video con ...
Manipur High Court (Imphal)
Jadinliu Vs State Of Manipur & Ors.
.... the time being if the present writ petition is disposed of by directing the Executive Director, RO, Imphal, N.H.I.D.C.L., Manipur, respondent No. 5 herein, to consider the representation dated 20-09-2022 submitted by the petitioner on its own merit and strictly in terms of the applicable provisi ...
Manipur High Court (Imphal)
Ch. Tomba Singh Vs State Of Manipur
.... JUDGMENTTAG-JUDGMENT Ahanthem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioner prays for taking up this matter after one week. Mr. Phungyo Zingkhei, learned Dy. GA appearing for the respondents has no objection. As prayed for, list this case ag ...
Manipur High Court (Imphal)
State Of Manipur & 2 Ors. Vs Nirmala Athokpam & Anr.
.... anthem Bimol Singh, J Ms. Nikita, learned counsel appearing for the respondents prays for taking up these matters after two weeks on the ground that the conducting counsel is out of station. Ms. Rinika Maibam, learned counsel appearing for the petitioner has no objection. As pra ...
Manipur High Court (Imphal)
Nongmaithem Birendra Singh By His LRs H(N)N(O) Joymati Devi, N. Bijoy Singh & N. Bikram Singh Vs Sukham Bihari Singh & 2 Ors.
.... . Ranjeeta, learned counsel appearing for the petitioner prays for taking up these matters after two weeks. This prayer is objected to by Mr. S. Biswajit Meitei, learned counsel appearing for the respondents on the ground that petitioner is seeking adjournment time and again after obtaining ...
Manipur High Court (Imphal)
Assha Kasomwoshi Vs State Of Manipur & Ors.
.... Ahanthem Bimol Singh, J Due to paucity of time, hearing of this matter cannot be taken up today. As prayed for by the counsel appearing for the parties, list this case again on 14-05-2024. ...
Manipur High Court (Imphal)
RK Ajin Vs Humane Mutum/ Mutumcha & Ors.
.... UDGMENT Ahanthem Bimol Singh, J Heard Mr. Serto T. Kom, learned counsel appearing for the petitioner and Mr. S. Samarjeet, learned counsel appearing for the respondents. Due to paucity of time, hearing of this matter cannot be taken up today. As prayed for, list this case ag ...
Manipur High Court (Imphal)
M/S Nahakpam Food And Beverages Vs State Of Manipur & Ors.
.... submitted that due of efflux of time, no cause survives for adjudication and the present writ petition can be closed as infructuous. Mr. Phungyo Zingkhai, learned Deputy GA appearing for the respondents endorsed the submission made by the counsel appearing for the petitioner. In view ...
Manipur High Court (Imphal)
Md. Abdul Latif & 3 Ors. Vs State Of Manipur & 3 Ors.
.... UDGMENT Ahanthem Bimol Singh, J Ms. Rinika Maibam, learned counsel appearing for the petitioners submitted that the respondents are yet to file counter affidavit. In view of the above, let this case be listed again on 07-06-2024. In the meantime, respondents are directed to ...
Manipur High Court (Imphal)
Aribam Ongbi Ibemhal Devi & 6 Ors Vs State Of Manipur & 17 Ors.
.... our weeks. Mr. Niranjan Sanasam, learned GA entered appearance and accepts notice on behalf of respondents Nos. 1 to 9 and hence, no formal notice is called for in respect of the said respondents. Petitioners are to take steps for service of notice upon the respondent Nos. 10 to 18 by ...
Manipur High Court (Imphal)
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