Aribam Shyamkrishna Sharma vs State Of Manipur & 2 Ors
2022 Latest Caselaw 43 Mani

                                                               Item No. 44
            Digitally                                    (Through video conferencing)
LHAINE      signed by
            LHAINEICHO
ICHON       NG HAOKIP
                             IN THE HIGH COURT OF MANIPUR
                                       AT IMPHAL
G           Date:
            2022.02.10
HAOKIP      13:51:01
            +05'30'
                                   WP(C) No. 598 of 2021

Aribam Shyamkrishna Sharma
                                                                 .... Petitioner/s
                                          - Versus -

State of Manipur & 2 Ors.
                                                              .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 10.02.2022

Heard Mr. M. Devananda, learned counsel appearing for the petitioner

and Mr. Y. Ashang, learned GA appearing for the respondents.

The counsel for the petitioner submitted that the present writ petition is

squarely covered by order dated 20.02.2020, passed by this Court in WP (C)

No. 653 of 2019, which is enclosed at Annexure A/6 to the present writ

petition.

On the other hand, Mr. Y. Ashang, learned GA submitted that the file

of the present writ petition has been entrusted to him very recently and

accordingly, the learned GA made a prayer for giving him 1 (one) week's time

to examine as to whether the said writ petition is squarely covered by the

aforesaid judgment or not.

As prayed for, list this case again on 22.02.2022.

JUDGE

Lhaineichong