Konthoujam Somorjit Singh vs State Of Manipur
2021 Latest Caselaw 109 Mani

                                                                        IN. 22


                    IN THE HIGH COURT OF MANIPUR
                                 AT IMPHAL

                             Video Conference


W.P. (C) No. 569 of 2020
Konthoujam Somorjit Singh                      ...Petitioner(s)

        Vs.
State of Manipur                               ...Respondent(s)

                          B E F O R E
                HON'BLE MR. JUSTICE KH. NOBIN SINGH
                               O R D E R

20-04-2021 Heard Ms. Th. Babita, learned counsel appearing for the petitioner and Shri Athouba Khaidem, learned Government Advocate appearing for the respondents.

Hearing concluded.

Judgment reserved.

Learned counsels appearing for the parties are granted liberty to file their written submission confining to two/three pages within 3 days.

JUDGE Devananda

MAYANG Digitally by signed

LAMBAM MAYANGLAMBA M CHANU CHANU NANDINI Date: 2021.04.21 NANDINI 10:23:56 +05'30' IN. 22