Chandrakant Rajkumar Vs State Of Manipur & Ors.

Manipur High Court (Imphal) 3 Apr 2024 Writ Petition (C) No. 49 Of 2024, Miscellaneous Case (Writ Petition (C)) No. 23 Of 2024 (2024) 04 MAN CK 0008
Bench: Single Bench

Judgement Snapshot

Case Number

Writ Petition (C) No. 49 Of 2024, Miscellaneous Case (Writ Petition (C)) No. 23 Of 2024

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Donnapriya Asem, S. Kaminikumar, Niranjan Sanasam

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Mrs. Donnapriya Asem, learned counsel appearing for the petitioner seeks one week’s time for filing rejoinder affidavit.

Mr. S. Kaminikumar, learned CGSC and Mr. Niranjan Sanasam, learned GA appearing for the respondents submitted that they have no objection.

As prayed for, list these cases again on 03-05-2024.

From The Blog
Foreign Shares Not Reported in Schedule FA: Legal Consequences, Scenarios, and What Taxpayers Must Do
Jan
08
2026

Court News

Foreign Shares Not Reported in Schedule FA: Legal Consequences, Scenarios, and What Taxpayers Must Do
Read More
CCI Cracks Down on Collusive Bidding in Defence Tender: Why Fair Competition Protects Price Discovery
Jan
08
2026

Court News

CCI Cracks Down on Collusive Bidding in Defence Tender: Why Fair Competition Protects Price Discovery
Read More