Th. Haridash Singh vs State Of Manipur & 2 Ors
2022 Latest Caselaw 491 Mani

                                                                                                Item No. 4
                         IN THE HIGH COURT OF MANIPUR
                                   AT IMPHAL

                                                       WP(C) No. 930 of 2022

   Th. Haridash Singh
                                                                               .....Applicant/s
    - Versus -

   State of Manipur & 2 Ors.
                                                                               .... Respondent/s

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

03.11.2022

Heard Mr. Mark Khapai, learned counsel appearing for the petitioner.

Issue notice, returnable within 3 (three) weeks. Mr. H. Samarjit, learned G.A. accepts notice on behalf of all the respondents, hence no formal notice is called for.

It has been submitted by the learned counsel appearing for the petitioner that the issue raised in the present writ petition is squarely covered by the judgment and order dated 17.12.2018 passed by this Court in WP(C) No. 738 of 2017 and that the present writ petition can be disposed of by granting similar reliefs.

Mr. H. Samarjit, learned G.A., seeks 3 (three) weeks' time to examine the contention of the counsel for the petitioner and to get necessary instructions.

As prayed for, list this case again on 05.12.2022.

JUDGE joshua

KH. JOSHUA Digitally signed by KH.

                             JOSHUA MARING
                  MARING     Date: 2022.11.03
                             14:17:13 +05'30'