The Unemployed Youth Welfare ... vs State Of Manipur
2021 Latest Caselaw 12 Mani

                                             1


                               IN THE HIGH COURT OF MANIPUR
                                         AT IMPHAL
                                     (Video Conference)

W.P. (C) No. 122 of 2020
The Unemployed Youth Welfare Organisation                 ...Petitioner(s)

        Vs.
State of Manipur                                          ...Respondent(s)
        With
M.C.(W.P.(C)) No. 71 of 2020

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

08-02-2021

Heard Smt. Th. Babita, learned counsel appearing for the petitioner; Shri Y. Nirmolchand, learned Senior Advocate appearing for the IMC, Shri K. Rabei, learned counsel appearing for the private respondent and Smt. L. Monomala, learned Government Advocate appearing for the respondent Nos. 1 and 2.

Hearing concluded.

Judgment reserved.

Interim order, if any, shall continue till the pronouncement of the judgment and order.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.

                                                          JUDGE
Devananda


  MAYANG    Digitally signed
            by
  LAMBAM    MAYANGLAMBA
            M CHANU
  CHANU     NANDINI
            Date: 2021.02.08

NANDINI 15:57:51 +05'30'