Vasochan Ragui vs Union Of India; & Anr
2024 Latest Caselaw 451 Mani

Manipur High Court

Vasochan Ragui vs Union Of India; & Anr on 21 October, 2024

              Digitally signed by
KABORAMBA KABORAMBAM
M SANDEEP SANDEEP SINGH
          Date: 2024.10.23
SINGH     13:26:50 +05'30'
                                                                                           Item No. 2
                                          IN THE HIGH COURT OF MANIPUR
                                                    AT IMPHAL
                                                    PIL No. 13 of 2024

                            Vasochan Ragui
                                                                                         Petitioner
                                                     Vs.
                           Union of India; & Anr.
                                                                                      Respondents

                                              BEFORE
                        HON'BLE THE CHIEF JUSTICE MR. SIDDHARTH MRIDUL
                        HON'BLE MRS. JUSTICE GOLMEI GAIPHULSHILLU KABUI
                                                       ORDER

21.10.2024 Siddharth Mridul, C.J. :

Mr. Sarosh Damania, Mr. Joyraj Borah, Mr. Rakesh Sarnah and Mr.

Zinranso Shatshang, learned counsel, appear on behalf of the petitioner;

Mr. W. Darakeshwar, learned Sr. PCCG, appears on behalf of respondent No. 1;

and Mr. H. Debendra, learned Dy. Advocate General, Manipur, assisted by Mr.

I. Amri, learned counsel, appears on behalf of respondent No. 2.

Heard the arguments.

Judgment reserved.

                                        JUDGE                            CHIEF JUSTICE
        Sandeep