Chief Electoral Officer Vs Kakyenpaibam Muktasana Singh & 5 Ors.

Manipur High Court (Imphal) 18 Nov 2024 Miscellaneous Case (Revision Petition.(J2)) No. 4, 3 Of 2024 (2024) 11 MAN CK 0052
Bench: Single Bench

Judgement Snapshot

Case Number

Miscellaneous Case (Revision Petition.(J2)) No. 4, 3 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 22.11.2024.

From The Blog
Delhi High Court Bans Construction on Yamuna Floodplains: Protecting Ecology and Preventing Encroachment
Dec
31
2025

Court News

Delhi High Court Bans Construction on Yamuna Floodplains: Protecting Ecology and Preventing Encroachment
Read More
Delhi High Court Blocks Fake Akasa Air Job Sites: How Aspirants Can Spot Real vs Fake Recruitment Online
Dec
31
2025

Court News

Delhi High Court Blocks Fake Akasa Air Job Sites: How Aspirants Can Spot Real vs Fake Recruitment Online
Read More