Hockey Manipur vs State Of Manipur & 4 Ors
2024 Latest Caselaw 332 Mani

Manipur High Court

Hockey Manipur vs State Of Manipur & 4 Ors on 5 August, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                         Item No. 56


                                         IN THE HIGH COURT OF MANIPUR
                                                   AT IMPHAL

                                                        WP(C) No. 1088 of 2022

                                    Hockey Manipur
                                                                                 .....Petitioner/s

                                                               - Versus -

                                    State of Manipur & 4 Ors.
                                                                                 .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

05.08.2024

[1] Present Mr. M. Hemchandra, learned senior counsel assisted by Mr. M. Rendy, learned counsel for the petitioner, Mr. Kh. Athouba, learned G.A. for the State respondent and Mr. T. Momo, learned counsel for respondent No. 3. [2] At the outset, Mr. M. Hemchandra, learned senior counsel for the petitioner, informed this Court that the prayer in the writ petition has become infructuous in view of the judgment dated 26.07.2024 passed by a Division Bench of the Gauhati High Court in WA Nos. 27 of 2023 & 28 of 2023.

[3] Learned counsel for the respondents have no objection with the submission made by the learned senior counsel for the petitioner.

[4] Recording the submissions made at the bar, writ petition is closed as infructuous.

                                                                                       JUDGE

                                    Kh. Joshua Maring



KH. JOSHUA KH. JOSHUA MARING
MARING     Date: 2024.08.07
           15:01:43 +05'30'