Khundrakpam Romita Devi Vs Pukhrambam Kabichandra Singh

Manipur High Court (Imphal) 18 Nov 2024 Revision Petition (Revision Petition Art.227) No. 15 Of 2024, Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 37 Of 2024 (2024) 11 MAN CK 0053
Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (Revision Petition Art.227) No. 15 Of 2024, Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 37 Of 2024

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

P. Tomcha

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. P. Tomcha, President of the All Manipur Bar Association and Member of the High Court Bar Association, Manipur, submitted that due to the indefinite curfew imposed by the State Government and on account of the total band of internet service, the members of the Bar are not able to represent before this Court for conducting their cases.

The learned counsel, accordingly, prays on behalf of the Members of the Bar to adjourn the cases on another date.

As prayed for, list these cases again on 16.01.2025.

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