Citation : 2022 Latest Caselaw 358 Mani
Judgement Date : 11 August, 2022
IN. 5 & 6
SHOUGRA Digitally
by
signed
KPAM SHOUGRAKPAM
DEVANANDA
DEVANAN SINGH
Date: 2022.08.11
DA SINGH 15:51:09 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 435 of 2018
M/S Northern Agency ... Petitioner
Vs.
The Food Corporation of India ... Respondents
With WP(C) No. 326 of 2018 B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 11-08-2022 Mr. H.S. Paonam, learned senior counsel appearing for the petitioner and Mr. I. Denning, learned counsel appearing for the respondents submitted that this matter was earlier heard by Hon'ble Mr. Justice L. Jamir and the judgment was reserved. However, on account of transfer of the Hon'ble Mr. Justice L. Jamir from this court to Gauhati High Court, the present case has been re-fixed for fresh hearing.
In view of the above, the learned counsel for the parties made a prayer for listing this case for final hearing in the month of September, 2022.
As prayed for, list these cases for final hearing on 13-09-2022.
Earlier interim order shall continue till the next date.
Registry is directed to reflect the name of Mr. I. Lalitkumar, learned senior counsel as counsel for the respondents in the cause list.
JUDGE
Devananda
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