Md. Abdul Razak vs State Of Manipur & 3 Ors
2021 Latest Caselaw 59 Mani

                                                  Item No. 9-13


WP(C) No. 608 of 2019 with MC(WP(C)) No. 202 of 2019 with
MC(WP(C)) No. 75 of 2019 with WP(C) No. 17 of 2019 with
WP(C) No. 240 of 2019

Md. Abdul Razak                             ....Petitioner

         -Versus-

State of Manipur & 3 Ors                    ....Respondents

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR (Through Video Conferencing)

12.03.2021

Heard Mr. B. P Sahu, learned senior counsel appearing for the petitioner in WP(C) No. 608 of 2019. Also heard Mr. H. S Paonam, learned senior counsel for the petitioner in WP(C) No. 17 of 2019. Mr. Kh. Tomba, learned counsel for the petitioner in WP(C) No. 240 of 2019 has failed to appear before this Court despite several opportunities being granted to him.

Hearing concluded.

Judgment reserved.

Learned counsel for all the parties are allowed to furnish their respective authorities as well as their written arguments on or before the 15th March, 2021.

                                                   JUDGE

kim




Yumkh         Digitally signed
              by Yumkham

am            Rother
              Date:

Rother        2021.03.12
              13:43:17 +05'30'