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M. Koireng Singh vs State Of Manipur
2021 Latest Caselaw 76 Mani

Citation : 2021 Latest Caselaw 76 Mani
Judgement Date : 18 March, 2021

Manipur High Court
M. Koireng Singh vs State Of Manipur on 18 March, 2021
                                        1


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

W.P. (C) No. 618 of 2017
M. Koireng 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

18-03-2021

Heard Shri M. Devananda, learned counsel appearing for the petitioner; Shri H. Kenajit, learned counsel appearing for the MDS, Shri Niranjan Sanasam, learned Government Advocate appearing for the State respondents and Shri S. Samarjit, learned CGC appearing for the Union of India.

Hearing concluded.

Judgment reserved.

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

JUDGE Devananda

MAYANG Digitally by signed

LAMBAM MAYANGLAMBA M CHANU CHANU NANDINI Date: 2021.03.18 NANDINI 15:54:58 +05'30'

 
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