Citation : 2024 Latest Caselaw 181 Mani
Judgement Date : 8 May, 2024
SHOUGRAK Digitally signed by
SHOUGRAKPAM IN. 42
PAM DEVANANDA
DEVANAND SINGH
Date: 2024.05.08 IN THE HIGH COURT OF MANIPUR
A SINGH 14:09:11 +05'30'
AT IMPHAL
WP(C) No. 281 of 2019
Wangkhem Bira Singh ... Petitioner
Vs.
The Accountant General (A&E) & ors. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
08-05-2024 Mr. S. Suresh, learned counsel appearing for the Accountant General seeks adjournment of this case. At the same time, Mr. Th. Vashum, learned GA appearing for the State respondents also seeks three weeks' time for filing a reply to the rejoinder affidavit filed by the petitioner.
This prayer is objected to by Mr. Ch. Robinchandra, learned counsel appearing for the petitioner on the ground that the issue raised in the present writ petition is squarely covered by the judgment and order passed by this court.
Be that as it may, since the State respondents seek some time for filing a reply to the rejoinder affidavit, let this case be listed again on 27-05-2024. An endeavour shall be made to dispose of this case on the next date.
JUDGE Devananda
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