Rajkmumari Jamini Devi; & Ors vs State Of Manipur; & Anr
2024 Latest Caselaw 381 Mani

Manipur High Court

Rajkmumari Jamini Devi; & Ors vs State Of Manipur; & Anr on 28 August, 2024

KABORAMBA Digitally
          KABORAMBAM
                    signed by

M SANDEEP SANDEEP SINGH
          Date: 2024.08.30
SINGH     12:33:45 +05'30'                                                                   Item No. 47
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL
                                              MC (W.A.) No. 79 of 2024
                                               [Ref: W.A. No. 43 of 2024]

                        Rajkmumari Jamini Devi; & Ors.
                                                                                           Applicants
                                                      Vs.
                       State of Manipur; & Anr.
                                                                                        Respondents

                                           BEFORE
                     HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                     HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI
                                                       ORDER

28.08.2024 Siddharth Mridul, C.J. :

The present application has been instituted on behalf of the applicants,

praying as follows:

i) Stay/suspend the impugned judgment and order dated 28-10-

2021 passed in W.P. (C) No. 518 of 2021 and the subsequent order thereof.

ii) Pass any other appropriate interim order/direction that this Hon'ble Court deems fit and just in the interest of justice.

Mr. Anjan Prasad Sahu, learned counsel appearing on behalf of the

applicants, however, does not press the relief prayed for in the application at this

stage.

The present miscellaneous application is disposed of accordingly.

                                     JUDGE                               CHIEF JUSTICE
       Sandeep