North Eastern Children'S Home vs State Bank Of India
2024 Latest Caselaw 296 Mani

Manipur High Court

North Eastern Children'S Home vs State Bank Of India on 23 July, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

           Digitally signed
KABORA by
       KABORAMBAM
MBAM SAPANA
                                                                                              Item No. 11 & 12
SAPANA CHANU
                                         IN THE HIGH COURT OF MANIPUR
       Date:
CHANU 2024.07.24
       13:04:45 -07'00'



                                                   AT IMPHAL
                                               WP (C) No. 622 of 2018 With
                                               MC (WP (C)) No. 184 of 2019

                              North Eastern Children's Home
                                                                                       Petitioner
                                                     Vs.
                              State Bank of India
                                                                                    Respondent

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 23.07.2024

Mr. Ch. Momon, leaned counsel appeared for the respondents No. 4 & 5.

Mr. Niranjan Sanasam, learned GA appearing for the State respondents

submitted that the SLP filed by the private parties challenging the judgment and order

dated 17.03.2021 passed by this Court in the present writ petition has already been

dismissed by the Hon'ble Apex Court on 05.12.2023. The learned GA accordingly seeks

4 weeks' time for submitting compliance report in terms of the direction given in the

aforesaid judgment and order passed by this Court.

As prayed for by the learned GA, list these cases again on 18.09.2024.

In the meantime, the said respondents are directed to submit the compliance

report in terms of the direction given in the judgment and order passed by this Court

without fail.

JUDGE Sapana