Rfn/Gd No. 2049P Kailash Chandra ... vs Union Of India & Anr
2022 Latest Caselaw 68 Mani

LAISHRAM   Digitally signed by
           LAISHRAM
DHAKESHO   DHAKESHORI DEVI                                                                 IN. 12
           Date: 2022.02.24
RI DEVI    13:25:05 +05'30'


                                         IN THE HIGH COURT OF MANIPUR
                                                      AT IMPHAL
                                                  (Video Conference)

                      WP(C) No. 953 of 2019
                      RFN/GD No. 2049P Kailash Chandra Shakya & 5 ors. ... Petitioners
                           Vs.
                      Union of India & anr                             ... Respondents

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 24-02-2022 It is submitted by Mr. Kh. Lupendjit, learned counsel appearing for the petitioners that the present writ petition is squarely covered by the judgment and order dated 10-10-2019 passed by this Court in WP(C) No. 947 of 2017 (at Annexure-A/6 to the writ petition) and accordingly, learned counsel for the petitioner prayed for disposing of this writ petition in terms of the said judgment and order.

On the other hand, Mr. Y. Paikhomba, learned Advocate assisting Mr. Kh. Samarjit, learned ASG appearing for the respondents submitted that the authorities have preferred an appeal challenging the aforesaid judgment and order and the said appeal is pending for consideration of the Appellate Court.

In view of the above, learned counsel prayed for taking up this matter after 3(three) weeks.

As prayed for, list this case again on 12-04-2022.

JUDGE

Dhakeshori