Moirangthem Rajen Singh & 13 Ors vs State Of Manipur & Anr
2022 Latest Caselaw 380 Mani

LAISHRAM        Digitally signed by LAISHRAM
                DHAKESHORI DEVI
DHAKESHORI DEVI Date: 2022.08.22 16:29:17 +05'30'                                    Item No. 15


                                         IN THE HIGH COURT OF MANIPUR
                                                     AT IMPHAL

                     WP(C) No. 930 of 2019
                     Moirangthem Rajen Singh & 13 ors.                       ...Petitioner/s
                             Vs.
                     State of Manipur & anr.                                ...Respondent/s

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 22-08-2022 Mr. Phungyo Zingkhei, learned counsel appearing for the

petitioners submitted that the issue raised in the present case is

squarely covered by the judgment and order dated 07-06-2022 passed

by this Court in WP(C)No. 289 of 2021 and that the present writ petition

can be disposed of in terms of the aforesaid judgment and order.

Learned counsel further submitted that the petitioners will

not be filing any rejoinder affidavit.

Mr. A. Vashum, learned GA seeks one week's time to go

through the aforesaid judgment and order relied on by the counsel for

the petitioner so as to enable him to assist the Court.

As prayed for, list this case again on 05-09-2022.

JUDGE

Dhakeshori