Naresh Pebam vs State Of Manipur
2022 Latest Caselaw 100 Mani

                                                                                            IN. 28
SHOUGRA Digitally
         by
                  signed

KPAM     SHOUGRAKPAM
         DEVANANDA
DEVANAN SINGH                           IN THE HIGH COURT OF MANIPUR
DA SINGH Date: 2022.03.15
         14:05:21 +05'30'
                                                      AT IMPHAL
                                                 (Video Conference)

                    WP(C) No. 633 of 2021
                    Naresh Pebam                                      ... Petitioner
                          Vs.
                    State of Manipur                                  ... Respondents

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

15-03-2022 Mr. Ajoy Pebam and Mr. H. Debendra, learned counsel appearing for the parties submitted that a writ petition, which is similar to the present case, has been heard by this court and judgment has been reserved and that the judgment rendered by this court in the said writ petition will cover the issue raised in the present writ petition.

In view of the above, a prayer has been made for taking up this matter after three weeks.

As prayed for, list this case again on 18-04-2022.

Earlier interim order shall continue till the next date.

JUDGE

Devananda