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Waikhom Daoji Singh vs Union Of India
2024 Latest Caselaw 229 Mani

Citation : 2024 Latest Caselaw 229 Mani
Judgement Date : 14 June, 2024

Manipur High Court

Waikhom Daoji Singh vs Union Of India on 14 June, 2024

Author: A. Guneshwar Sharma

Bench: A. Guneshwar Sharma

JOHN TELEN Digitally
           TELEN KOM
                     signed by JOHN


KOM        Date: 2024.06.22 21:17:05
           +05'30'

                                                                                         Item No.57

                                             IN THE HIGH COURT OF MANIPUR
                                                       AT IMPHAL

                                                    WP(C)No.928 of 2017

                  Waikhom Daoji Singh
                                                                                          ...Petitioner
                            - Versus-

                  Union of India
                                                                                     ...Respondents

                                                   BEFORE
                                  HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA
                                                   ORDER

14.06.2024.

[1] Heard Mr. Kh. Lupenjit, learned counsel for the petitioner and Mr. Kh. Samarjit, learned DSGI assisted by Mr. Armananda, learned counsel for the Union of India.

[2] Mr. Kh. Lupenjit, learned counsel for the petitioner submits that the present case is covered by the earlier judgment passed by this Court.

                  [3]                  Order reserved.




                                                                             JUDGE

                            John Kom
 

 
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