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

Manipur High Court (Imphal) 29 Nov 2024 Revision Petition (CRP.Art.227) No. 48, 47 Of 2022, Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 21 Of 2024, 62 Of 2023 (2024) 11 MAN CK 0090

Bench: Single Bench

Judgement Snapshot

Case Number

Revision Petition (CRP.Art.227) No. 48, 47 Of 2022, Miscellaneous Case (Revision Petition (CRP.Art.227)) No. 21 Of 2024, 62 Of 2023

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

S. Nepolean, A. Phulchand Sharma

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mr. S. Nepolean, learned Senior Counsel appearing as Amicus Curiae, prays for taking up these matters on 10.12.2024 to consider the issue as to whether the Chief Judicial Magistrate is a necessary party or not.

Mr. A. Phulchand Sharma, the petitioner appearing in person has no objection.

As prayed for, list these cases again on 10.12.2024.

Uttarakhand High Court