Longjam Ibungocha Singh vs State Of Manipur
2022 Latest Caselaw 455 Mani

                       Digitally signed by LAISHRAM
LAISHRAM        DHAKESHORI DEVI
DHAKESHORI DEVI Date: 2022.10.14 10:05:17
                +05'30'                                                             Item No. 82-83


                                              IN THE HIGH COURT OF MANIPUR
                                                        AT IMPHAL
                    WP(C) No. 656 of 2019
                    Longjam Ibungocha Singh                                    ...Petitioner/s
                              Vs.
                    State of Manipur                                          ...Respondent/s

With WP(C) No. 574 of 2019

B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 13-10-2022 Mr. M.Hemchandra, learned senior counsel appearing for

the petitioner submitted that the issue raised in the present writ petition

is squarely covered by the judgment and order dated 10-10-2022

passed in WP(C) No. 727 of 2019 and the matter can be disposed of in

terms of the said judgment and order.

Mr. Th. Sukumar, learned GA appearing for the

respondents submitted that he may be given some time to examine the

said judgment and order and to get necessary instruction from the

authorities.

As prayed for, list these cases again on 14-11-2022.

JUDGE

Dhakeshori