State Of Manipur; & Ors vs T. Biren Singh; & Ors
2021 Latest Caselaw 224 Mani

KABORAM   Digitally signed
          by
BAM       KABORAMBAM                                                                     Item No. 15 & 17-23
SANDEEP   SANDEEP SINGH                                                            (Through Video Conferencing)
          Date: 2021.10.04
SINGH     15:55:36 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                                                 W.A. No. 17 of 2016

                             State of Manipur; & Ors.
                                                                                            Appellants
                                                      Vs.
                             T. Biren Singh; & Ors.

                                                                                        Respondents

With W.A. No. 18 of 2016 with W.A. No. 19 of 2016 with W.A. No. 20 of 2016 with W.A. No. 21 of 2016 with W.A. No. 22 of 2016 with W.A. No. 23 of 2016 with W.A. No. 24 of 2016

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR

04.10.2021 Sanjay Kumar (C.J.):

On the basis of written instructions, Mr. S. Nepolean, learned

Government Advocate, appearing for the appellants, states that the State of

Manipur is no longer interested in pursuing these appeals as the common

judgment under appeal has already been given effect.

Recording the said statement, the writ appeals are dismissed as not

pressed.

No order as to costs.

A copy of this order shall be supplied online or through whatsapp to the

learned counsel for the parties.

                                       JUDGE                      CHIEF JUSTICE
          Sandeep



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