Shri Lamthaka Korungkhul & 23 Ors vs State Of Manipur & 3 Ors
2021 Latest Caselaw 260 Mani

NINGOM Digitally  signed
         by NINGOMBAM
BAM      VICTORIA
         Date: 2021.11.09
                                                                                      Item No. 7
VICTORIA 10:19:30 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                             WP(C) No. 506 of 2020

                           Shri Lamthaka Korungkhul & 23 Ors.
                                                                          ...Petitioners
                                                        - Versus -
                           State of Manipur & 3 Ors.
                                                                       ...Respondents
                                              (VIDEO CONFERENCE)

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

                                                       ORDER

08-11-2021

On 27-10-2021, this Court directed that no further adjournment should be granted in the matter and that too by payment of Rs. 500/- as costs to the High Court Bar Association of Manipur. Shri Lenin Hijam, learned Addl. AG submits that on account of his personal difficulty, he will not be able to argue the matter today. List the matter on 19-11-2021 for further hearing subject to the condition that Rs. 1000/- as costs, in place of Rs. 500/- as directed earlier, shall be paid today to the High Court Bar Association of Manipur. No further adjournment shall be granted in the matter and as has been directed by this Court earlier, in case the counsel appearing for the respondents is unable to argue the matter, the judgment and order shall stand reserved without any argument on behalf of the respondents.

JUDGE

Victoria