Laishram Suresh & Anr vs State Of Manipur
2021 Latest Caselaw 306 Mani

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                                                                                                          Item No.55

                       IN THE HIGH COURT OF MANIPUR
                                 AT IMPHAL
                            Crl. Pet. No. 44 of 2021


Laishram Suresh & Anr                                               ....Petitioners


            -Versus-

State of Manipur                                                    ....Respondents

BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR

26.11.2021 Heard Mr.Gunedhor, learned counsel for the petitioner. Mr.Y.Ashang, learned P.P raises the issue of maintainability on the ground that the informant has not been made a party in the present petition.

As the matter is listed today only for fixing a date before the Roster Bench, list the matter on 29.11.2021 on which date the issue of maintainability as well as the prayer for interim will be considered.

Till the returnable date, Para 22 of the judgment and order dated 20.11.2021 passed in Cril.Misc No.100 of 2021 shall remain suspended.

Furnish a copy of this order to learned counsel for the parties through their respective emails/WhatsApp.

JUDGE RAJKUMAR Digitally signed by RAJKUMAR PRIYOJIT SINGH DN: c=IN, o=High court of manipur, ou=HIGH COURT OF MANIPUR, pseudonym=f4c2dc1e6523287d7191474520fdea810aea3dbd38926 67382727c0bc7feaada, postalCode=795002, st=MANIPUR,

PRIYOJIT SINGH serialNumber=4b3fb011d5ab7a48771e2ed5a0b5b95e75ce0a58008

Priyojit f265840361e8df078740f, cn=RAJKUMAR PRIYOJIT SINGH Date: 2021.11.26 13:32:16 +05'30'