Chingakham Sushil Singh vs Shri Lunsat Kipgen
2021 Latest Caselaw 250 Mani

LAISHRAM     Digitally signed by
             LAISHRAM
DHAKESHORI   DHAKESHORI DEVI
             Date: 2021.10.28
DEVI         13:08:24 +05'30'

                                                                                                        Item No. 10-14

                                                IN THE HIGH COURT OF MANIPUR : AT IMPHAL



                                                         MC(W.P.(C)) No. 317 of 2019 with
                                                         MC(W.P.(C)) No. 130 of 2021 with
                                                         MC(W.P.(C)) No. 165 of 2021 with
                                                          W.P.(C) No. 355 of 2019 with
                                                            W.P.(C) No. 356 of 2019


                                   Chingakham Sushil Singh                                         ... Petitioner
                                         -Versus-
                                   Shri Lunsat Kipgen                                             ...Respondent

B E F O R E HON'BLE MR. JUSTICE KH. NOBIN SINGH (Video Conference)

27.10.2021

Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner; Mr. H.S. Paonam, learned Senior counsel for some of the private respondents; Mr. S. Lokendro, learned Advocate for respondent No. 4 in W.P.(C) No. 356 of 2019 and Mr. Nirjanjan, learned GA for the State respondents.

Hearing concluded. Judgment reserved.

Written submission filed by Mr. S. Gunabanta, learned Advocate is on record while the written submission as well as the list of citations of Mr. Kh. Tarunkumar, learned Advocate is not on record for the reason that it is filed today itself.

Registry is directed to send the copies of the written submissions by tomorrow. So far as respondent No. 4 in W.P.(C) No. 356 of 2019 is concerned, Mr. Lokendro, learned Advocate submits that no written submission will be filed but the counter filed on behalf of respondent No. 4 shall be treated to be the written submission on his behalf. Mr. Niranjan, learned GA submits that he will adopt the written submission filed on behalf of the respondent and in addition thereto, he prays that he may be permitted to cite some of the decisions of the Hon'ble Supreme Court.

Prayer is allowed.

JUDGE

Dhakeshori