Sapam Pyari Devi Vs Accountant General (A&E) & Ors

Manipur High Court (Imphal) 7 Nov 2023 Writ Petition (C) No. 30 Of 2019 (2023) 11 MAN CK 0017
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 30 Of 2019

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Suresh, Prasanta

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. Suresh, learned counsel appearing for the Accountant General seeks two weeks’ time for filing a reply to the rejoinder affidavit filed by the petitioner.

Mr. Prasanta, learned counsel appearing for the petitioner has no objection.

As prayed for, list this case again on 20-12-2023.

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: (2023) 11 MAN CK 0017
  • Coram: Ahanthem Bimol Singh, J
  • Bench: Single Bench
  • Advocates: Suresh, Prasanta
Stay Updated

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