Jawaharlal Nehru Institute Of Medical ... vs Nirendrakumar Singh; & Anr
2024 Latest Caselaw 51 Mani

Manipur High Court

Jawaharlal Nehru Institute Of Medical ... vs Nirendrakumar Singh; & Anr on 14 February, 2024

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2024.02.20
SINGH     16:12:14 +05'30'                                                                        Item No. 12-19
                                                 IN THE HIGH COURT OF MANIPUR
                                                           AT IMPHAL
                                                      MC (W.A.) No. 15 of 2023
                                    Jawaharlal Nehru Institute of Medical Sciences (JNIMS)
                                                                                                  Applicant
                                                           Vs.
                                    Nirendrakumar Singh; & Anr.
                                                                                             Respondents
                                             With
                      W.A. No. 5 of 2023 with MC (W.A.) No. 16 of 2023 with
                 MC (W.A.) No. 38 of 2023 with MC (W.A.) No. 39 of 2023 with
              W.A. No. 22 of 2023 with W.A. No. 23 of 2023 with W.A. No. 6 of 2023

                                                                  BEFORE
                             HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                             HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI
      14.02.2024
      Siddharth Mridul, C.J.:

Ms. Lekhakumari, learned counsel, appears on behalf of the

respondents; and Mr. Athouba Khaidem, learned Government Advocate, appears

on behalf of the appellant.

Learned counsel appearing on behalf of the parties in these connected

writ appeals, state that the same have been rendered infructuous, owing to the

circumstance that interim orders dated 01.02.2022 and 20.12.2021 assailed in the

present appeals have since merged with the final judgment and order dated

22.12.2023 rendered by the learned Single Judge in W.P. (C) No. 638 of 2017 and

W.P. (C) No. 231 of 2020.

These connected writ appeals and miscellaneous applications are

accordingly disposed of as having been rendered infructuous.

                                              JUDGE                               CHIEF JUSTICE
      Sandeep