Takhelmayum Angou Singh vs State Of Manipur & 4 Ors
2022 Latest Caselaw 183 Mani

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SAPANA SAPANA                                                                          Item No. 17
                 CHANU
       Date: 2022.05.05
CHANU 13:42:31 +05'30'
                                      IN THE HIGH COURT OF MANIPUR
                                                AT IMPHAL

                                              WP(C) No. 450 of 2021

                     Takhelmayum Angou Singh
                                                                     .... Petitioner
                       - Versus -
                     State of Manipur & 4 Ors.
                                                                    .... Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 05.05.2022

Heard Mr. L. Seityandra, learned counsel appearing for the

petitioner, Mr. Shyam Sharma, learned Government Advocate appearing for

respondents No. 1-4 and Mr. Ng. Somorjit, learned counsel appearing for

respondent No. 5.

The counsel for the petitioner submitted that the petitioner has

obtained an interim order from the District Judge, Imphal East staying the

operation of the impugned judgment and order dated 20.11.2019 passed by

the Court of Civil Judge, (Senior Division), Imphal East in the Original Suit No.

44 of 2017 and Original Suit No. 41 of 2016.

In view of the subsequent development, the learned counsel

submitted that the petitioner may be allowed to withdraw the present writ

petition with liberty to file a fresh one, if so advised.

The counsel for the respondents has no objection.

In view of the submission made above, the present writ petition is

disposed of as being withdrawn with liberty to file a fresh one, if so advised.

JUDGE

Sapana