Elangbam Ongbi Gitarani Devi vs State Of Manipur; & Ors
2024 Latest Caselaw 141 Mani

Manipur High Court

Elangbam Ongbi Gitarani Devi vs State Of Manipur; & Ors on 17 April, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

           Digitally signed
KABORA by
MBAM KABORAMBAM
       SAPANA                                                                                          Item No. 41
SAPANA CHANU
       Date:
CHANU 2024.04.18
       14:31:44 -07'00'
                                                 IN THE HIGH COURT OF MANIPUR
                                                           AT IMPHAL

                                                          WP (C) No. 35 of 2024

                                       Elangbam Ongbi Gitarani Devi
                                                                                                     Petitioner
                                                               Vs.
                                       State of Manipur; & Ors.
                                                                                                 Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 17.04.2024

Ms. Kh. Nirmala, learned counsel appearing for the petitioner submitted that the issue raised in the present writ petition is squarely covered by the order passed by the Hon'ble Apex Court in similar cases. The learned counsel accordingly submitted that the matter can be disposed of in terms of the order passed by the Hon'ble Apex Court.

Mr. Th. Vashum, learned Government Advocate appearing for the respondents seeks 3 (three) weeks' time to get instructions as to whether the present writ petition is covered by the judgment rendered by the Hon'ble Apex Court or not.

As prayed for, list this case again on 20.05.2024.

JUDGE Sapana

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