Shri S. Gopeshwar Singh vs State Of Manipur
2021 Latest Caselaw 9 Mani

                                                  1


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

W.P. (C) No. 474 of 2020
Shri S. Gopeshwar 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

01-02-2021

The subject matter in issue relates to the payment of undisputed bill and according to Shri Y. Nirmolchand, learned Senior Advocate appearing for the petitioner, the issue involved herein is covered by the judgment and order dated 26-08-2019 passed by this court in writ petition being W.P. (C) No. 832 of 2017.

Shri S. Nepolean, learned Government Advocate submits that he has filed an affidavit-in-opposition dated 27-01-2021 wherein he has explained the details of non-payment of bills to which, it has been submitted by Shri Y. Nirmolchand, learned Senior Advocate that no copy of the said affidavit has been received by him.

In view thereof, list the matter on 05-02-2021 and in the meantime, a copy of the affidavit-in-opposition filed on behalf of the State respondents may be furnished to him.

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

                                                               JUDGE
Devananda

  MAYANGL     Digitally signed by
  AMBAM       MAYANGLAMBAM
              CHANU NANDINI
  CHANU       Date: 2021.02.01
              15:55:48 +05'30'
  NANDINI