Citation : 2022 Latest Caselaw 409 Mani
Judgement Date : 8 September, 2022
SHOUGRA Digitally signed by IN. 1
SHOUGRAKPAM
KPAM DEVANANDA
DEVANAN SINGH
Date: 2022.09.08
DA SINGH 14:10:07 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 733 of 2022
Representatives of Lois, Wangoo Branch ... Petitioner
Vs.
State of Manipur & anr. ... Respondents
B E F O R E HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 08-09-2022 Heard Mr. S. Samarjeet, learned counsel appearing for the petitioner.
Issue notice, returnable by 14-09-2022.
Mr. Shyam Sharma, learned Government Advocate accepts notice on behalf of the respondents No. 1 and 2, hence no formal notice is called for.
The learned counsel for the petitioner submitted that the present writ petition is squarely covered by the judgment and order dated 09-12-2021 passed by this court in WP(C) No. 86 of 2021 and that the present writ petition can be disposed of in terms of the direction given therein.
Mr. Shyam Sharma, learned Government Advocate seeks a week time for getting instruction and for verification.
As prayed for, list this case again on 14-09-2022 in the Admission column for final disposal.
JUDGE
Devananda
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