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Murphy Thumrah vs State Of Manipur & 3 Ors
2021 Latest Caselaw 53 Mani

Citation : 2021 Latest Caselaw 53 Mani
Judgement Date : 11 March, 2021

Manipur High Court
Murphy Thumrah vs State Of Manipur & 3 Ors on 11 March, 2021
MAYAN Digitally
        signed by   (VIDEO CONFERENCE)
GLAMBA MAYANGLAMB
        AM CHANU
M       NANDINI                  IN THE HIGH COURT OF MANIPUR : AT IMPHAL
        Date:
CHANU 2021.03.11                           W.P.(C)No. 26 of 2021 with
NANDINI 13:17:49
        +05'30'
                                           MC(W.P.(C))No. 38 of 2021

                    Murphy Thumrah                                      ... Petitioner
                          -Versus-
                    State of Manipur & 3 ors.                           ... Respondents

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

11.03.2021

These matters are listed today for consideration of the issue relating to the maintainability of the writ petition.

MC(W.P.(C))No. 38 of 2021

Heard Ms. Ayangleima, learned counsel appearing for the applicant while Mr. N. Jotendro, learned Senior counsel for the respondent/petitioner. Mr. Niranjan Sanasam, learned GA appears for the State respondents.

Judgment reserved in respect of MC(W.P.(C)) No. 38 of 2021 relating to the maintainability of the writ petition.

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

JUDGE

Dhakeshori

 
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