Mutum Phairenjaoba Singh vs The State Of Manipur & 4 Ors
2021 Latest Caselaw 58 Mani

(VIDEO CONFERENCE)


             IN THE HIGH COURT OF MANIPUR : AT IMPHAL


                          W.P.(C) No. 257 of 2021

Mutum Phairenjaoba Singh                            ... Petitioner
      -Versus-
The State of Manipur & 4 ors.                       ... Respondents

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

12.03.2021

The subject matter in issue relates to certain directions to be issued in respect of the selection of the Sepak Takraw players.

It has been submitted by Mr. M. Devananda, learned counsel appearing for one of the respondents that the issue has been considered by the Court No. 2, for which the judgment has been reserved by it and that it may be appropriate for it to pass appropriate order in the matter.

In view of the above, list the matter on 15.03.2021 before the Court No. 2 for consideration.

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

JUDGE

Dhakeshori

Yumk Digitally signed by Yumkham Rother ham Date:

2021.03.12

Rother 13:41:37 +05'30'