Aribam Phulchand Sharma Vs Chief Judicial Magistrate, Imphal East & 9 Ors.

Manipur High Court (Imphal) 29 Nov 2024 Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 51 Of 2024 (2024) 11 MAN CK 0089
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 51 Of 2024

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

A. Phulchand Sharma, S. Nepolean

Final Decision

Dismissed

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. A. Phulchand Sharma, the applicant appearing in person, seeks leave to withdraw the present application with liberty to file a fresh one, if so advised.

Mr. S. Nepolean, learned Senior Counsel appearing as Amicus Curiae, submitted that he has no objection.

In view of the submission made above, the present application is dismissed as being withdrawn with liberty as sought for.

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Case Metadata
  • Ck Citation: (2024) 11 MAN CK 0089
  • Coram: Ahanthem Bimol Singh, J
  • Bench: Single Bench
  • Advocates: A. Phulchand Sharma, S. Nepolean
  • Result: Dismissed
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