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Waikhom Jiten Singh vs State Of Manipur And Others
2022 Latest Caselaw 24 Mani

Citation : 2022 Latest Caselaw 24 Mani
Judgement Date : 24 January, 2022

Manipur High Court
Waikhom Jiten Singh vs State Of Manipur And Others on 24 January, 2022
          Digitally signed
          by RAJKUMAR
RAJKUMAR BIDYASUNDER                                                                       Item No. 1, 2 and 3
                                                                                 (Through Video Conferencing)

BIDYASUN SINGH                         IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL
DER SINGH Date:
          2022.01.24
          16:55:16 -08'00'                   W.P.(C) NO. 18 OF 2022
                                                      WITH
                                            MC(WP(C)) NO. 10 OF 2022
                                                      WITH
                                              W.A. NO. 38 OF 2021


                                Waikhom Jiten Singh
                                                                                           ... Petitioner
                                                        -Versus-

                                State of Manipur and others
                                                                                     ... Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR 24.01.2022.

(Sanjay Kumar, CJ)

Mr. M. Devananda, learned counsel appears for the appellant;

Mr. Lenin Hijam, learned Addl. Advocate General, Manipur, appears for the

State; Mr. Julius Riamei, learned counsel, appears for the respondent-bank;

Mr. N. Jotendro, learned senior counsel, appears for the applicant in

M.C.(WP(C)) No. 10 of 2022; and Mr. M. Hemachandra, learned senior

counsel, appears for the contesting respondents in the writ appeal.

Arguments heard.

Judgment reserved. Interim order shall continue till

pronouncement of the judgment.

A copy of this order shall be supplied online or through

whatsapp to the learned counsel.

                                    JUDGE                                   CHIEF JUSTICE
               bidya
 

 
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