In Re-Suo Motu Contempt Case vs Siba Veimy
2022 Latest Caselaw 101 Mani

Citation : 2022 Latest Caselaw 101 Mani
Judgement Date : 15 March, 2022

Manipur High Court

In Re-Suo Motu Contempt Case vs Siba Veimy on 15 March, 2022

                                                                                    Item No. 39
                                                                   (Through Video Conferencing)
LAIREN Digitally
       by
                 signed

MAYUM INDRAJEET
       LAIRENMAYUM
                                IN THE HIGH COURT OF MANIPUR
INDRAJ SINGH
EET
       Date:
       2022.03.15
                                          AT IMPHAL
       16:31:27
SINGH +05'30'
                                   CONT.CAS(C) No. 27 of 2022

            In re-suo motu contempt case
                                                                                  ....Petitioner
                                                 - Versus -

            Siba Veimy, Assistant Conservator of Forest & anr.
                                                                               ...Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR

15.03.2022

Heard Mr. N. Suresh, learned counsel for the 1st respondent.

Mr. H. Maipaksana, learned counsel, appearing for the proforma

respondent, seeks to place reliance on a judgment. However, details thereof

have not been furnished to the Court beforehand.

The Judgment of the Supreme Court reported in 2008 (14) SCC

624 shall be placed before this Court on the next date of hearing.

Post on 17.03.2022.

A copy of this order shall be supplied online or through whatsapp to

the learned counsel for the parties.

CHIEF JUSTICE