Thokchom Suraj Singh vs State Of Manipur & 5 Ors
2021 Latest Caselaw 28 Mani

          Digitally
MAYAN signed by
GLAMBA MAYANGLAM
        BAM CHANU                                             Item No. 7-8
M       NANDINI                                          (Through video conferencing)
        Date:
CHANU 2021.02.20               IN THE HIGH COURT OF MANIPUR
NANDINI 12:34:00                         AT IMPHAL
          +05'30'

                                 WP(C) No. 1054 of 2019 With
                                 MC(WP(C)) No. 185 of 2020
  Thokchom Suraj Singh
                                                                 .... Petitioner/s

                                          - Versus -

  State of Manipur & 5 Ors..                                  .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

19.02.2021

Heard Mr. N. Zequeson, learned counsel appearing for the petitioner,

Mr. Shyam Sharma, learned Government Advocate appearing for the

respondents No. 1 & 3, Mr. K. Rabei, learned counsel appearing for the

respondent No. 2, Mr. Kh. Tarunkumar, learned counsel appearing for the

respondent No. 5 and Mr. N. Bipin, learned counsel appearing for the

respondent No. 6.

It is submitted by the learned counsel appearing for the petitioner that

issue raised in the above writ petition has already been decided by this Court

by judgment and order dated 13.07.2017 passed in WP(C) No. 383 of 2016

and accordingly, the learned counsel prayed for considering this matter along

with the said judgment and order on 04.03.2021.

As prayed for, list this case again on 04.03.2021.

JUDGE

Lhaineichong