Toijam Jayabati Devi Vs Principal, Vishal Law Institute

Manipur High Court (Imphal) 6 Apr 2022 Writ Petition (C) No. 111 Of 2022 (2022) 04 MAN CK 0006
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 111 Of 2022

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Rinika Maibam, B.P. Sahu

Final Decision

Dismissed

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Ms. Rinika Maibam, learned counsel appearing for the petitioner submitted that the petitioner has instructed her to withdraw the present writ petition

with liberty to file a fresh one, if so advised.

Mr. B.P. Sahu, learned senior counsel appearing for the respondents has no objection.

In view of the prayer made above, the present writ petition is hereby dismissed as being withdrawn with liberty to file a fresh one, if so advised.

Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2022) 04 MAN CK 0006
  • Coram: Ahanthem Bimol Singh, J
  • Bench: Single Bench
  • Advocates: Rinika Maibam, B.P. Sahu
  • Result: Dismissed
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.