Joydeep Deb vs Union Of India
2024 Latest Caselaw 64 Mani

Manipur High Court

Joydeep Deb vs Union Of India on 19 February, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

                                                                                        Item No. 5
KH.      Digitally signed by
         KH. JOSHUA
JOSHUA   MARING                     IN THE HIGH COURT OF MANIPUR
         Date: 2024.02.20
MARING   10:43:37 +05'30'                     AT IMPHAL

                                                   WP(C) No. 797 of 2021

                               Joydeep Deb
                                                                               .....Petitioner/s

                                                          - Versus -

                               Union of India
                                                                               .... Respondent/s

BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA

Order

19.02.2024

[1] Present Mr. Kh. Lupenjit, learned counsel for the

petitioner.

[2] Mr. N. Nongdamba, learned counsel for the respondent,

submits that he has no instruction regarding the pendency or disposal

of any appeal or SLP before the Hon'ble Supreme Court against the

relied judgment cited by the petitioner.

[3] List on 14.03.2024 for final disposal.

JUDGE

Kh. Joshua Maring

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