Jubilee Moi vs State Of Manipur; & Ors
2022 Latest Caselaw 99 Mani

KABORA    Digitally signed
          by                                                                                       Item No. 11
MBAM      KABORAMBAM                                                                (Through Video Conferencing)
SANDEE    SANDEEP SINGH
          Date: 2022.03.15              IN THE HIGH COURT OF MANIPUR
P SINGH   16:02:56 +05'30'
                                                  AT IMPHAL
                                                   W.A. No. 75 of 2016
                             Jubilee Moi
                                                                                               Appellant
                                                    Vs.
                             State of Manipur; & Ors.
                                                                                          Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR HON'BLE MR JUSTICE MV MURALIDARAN 15.03.2022.

Sanjay Kumar (C.J.):

Mr. Serto T Kom, learned counsel for the appellant, would state that this appeal has become infructuous due to issuance of the order dated 11.12.2017, but seeks expunction of certain portions of the judgment under appeal.

However, Ms. Momota Devi, learned Additional Advocate General, Manipur, appearing for the State authorities, does not agree with the contention of Mr. Serto, learned counsel, that the order would have the effect of superseding the earlier order dated 29.05.2009, which is the subject matter of this litigation.

Mr. Serto, learned counsel, undertakes to file an affidavit explaining as to how he would substantiate such a stand and seek expunging of certain portions from the judgment under appeal.

The affidavit in this regard shall be filed within 2 weeks from today with advance copies to Ms. Momota Devi, learned Additional Advocate General, Manipur, and Mr. Julius Riamei, learned counsel for the unofficial respondent.

Response thereto shall be filed within 3 weeks thereafter. Post on 27.04.2022.

A copy of this order shall be supplied online or through whatsapp to the learned counsel for the parties.

                                       JUDGE                       CHIEF JUSTICE
      Sandeep


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