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State Of Manipur; & Ors vs Kharmjam Ojit Singh; & Ors
2022 Latest Caselaw 103 Mani

Citation : 2022 Latest Caselaw 103 Mani
Judgement Date : 16 March, 2022

Manipur High Court
State Of Manipur; & Ors vs Kharmjam Ojit Singh; & Ors on 16 March, 2022
KABORA Digitally signed                                                                 Item No. 19-24
        by
MBAM KABORAMBAM                                                                (Through Video Conferencing)
SANDEEP SANDEEP   SINGH
        Date: 2022.03.16
SINGH 16:40:45 +05'30'              IN THE HIGH COURT OF MANIPUR
                                              AT IMPHAL

                                             W.A. No. 78 of 2021

                           State of Manipur; & Ors.
                                                                                       Appellants
                                                 Vs.
                           Kharmjam Ojit Singh; & Ors.
                                                                                   Respondents

With MC (W.A.) No. 126 of 2021 With MC (W.A.) No. 35 of 2022 With MC (W.A.) No. 6 of 2022 With W.A. No. 79 of 2021 With MC (W.A.) No. 127 of 2021

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR JUSTICE MV MURALIDARAN

16.03.2022.

Sanjay Kumar (C.J.):

Mr. M. Hemchandra, learned senior counsel, appears for the

respondents in W.A. No. 78 of 2021 and the miscellaneous cases filed therein.

Mr. A Romenkumar, learned counsel, appears for the respondent in

W.A. No. 79 of 2021 and the miscellaneous case filed therein.

Mr. N. Kumarjit, learned Advocate General, Manipur, appearing for the

appellants/applicants, states that the cause in these matters does not survive for

W.A. No. 78 of 2021 with Ors. Page 1 consideration in the light of the fact that the State Cabinet took a decision on

23.12.2021 to give effect to and implement the common judgment under appeal.

Recording the said statement, the writ appeals are dismissed for non-

prosecution. In consequence, the miscellaneous cases shall also stand dismissed.

No order as to costs.

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

learned counsel for the parties.

                    JUDGE                      CHIEF JUSTICE
Sandeep




W.A. No. 78 of 2021 with Ors.                                              Page 2
 

 
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