Chief Engineer Cum Empowered Officer & Anr. Vs Thokchom Prafulla Singh

Manipur High Court (Imphal) 29 Nov 2024 Miscellaneous Case (Revision Petition (CRP Art. 227)) No. 82 Of 2024, Revision Petition (CRP Art. 227) No. 53 Of 2019 (2024) 11 MAN CK 0093
Bench: Single Bench

Judgement Snapshot

Case Number

Miscellaneous Case (Revision Petition (CRP Art. 227)) No. 82 Of 2024, Revision Petition (CRP Art. 227) No. 53 Of 2019

Hon'ble Bench

Ahanthem Bimol Singh, J

Advocates

Romendro Sharma

Judgement Text

Translate:

Ahanthem Bimol Singh, J

Heard Mr. Romendro Sharma, learned counsel appearing for the petitioners/ applicants.

Issue notice in the connected impleadment application, returnable within four weeks.

Applicants are to take steps for service of notice upon the respondent by way of speed post service.

Steps should be taken within one week and the applicants are to file an affidavit showing proof of service of such notice.

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Case Metadata
  • Ck Citation: (2024) 11 MAN CK 0093
  • Coram: Ahanthem Bimol Singh, J
  • Bench: Single Bench
  • Advocates: Romendro Sharma
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