Manipur Technical University & 2 Ors vs Manipur Information Commission & Anr
2024 Latest Caselaw 460 Mani

Manipur High Court

Manipur Technical University & 2 Ors vs Manipur Information Commission & Anr on 23 October, 2024

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

                                                       1
          Digitally signed
LAIRENM by
         LAIRENMAYUM                                                         Item Nos. 69-71
AYUM INDRAJEET
INDRAJE SINGH
                                    IN THE HIGH COURT OF MANIPUR
         Date:
ET SINGH 2024.10.24                           AT IMPHAL
          10:18:57 -07'00'


                                             WP(C) No. 496 of 2024
                                                      with
                                            MC(WP(C)) No. 422 of 2024
                                                      with
                                            MC(WP(C)) No. 517 of 2024
                              Manipur Technical University & 2 ors.
                                                                              Petitioners
                                                 Vs.
                              Manipur Information Commission & anr.
                                                                             Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 23.10.2024 Md. Abdul Baqee Khan, learned counsel appearing for respondent No. 2, submitted that counter affidavit on behalf of respondent No. 2 has already been filed.

Mr. K. Roshan, learned counsel appearing for respondent No. 1, submitted that the issue raised in the present writ petition is squarely covered by the judgment and order dated 04.10.2018 passed by this Court in WP(C) No. 833 of 2018.

Learned counsel further submitted that in the similar facts and circumstances, this Court passed an order dated 10.10.2024 directing the authorities to produce the relevant record for furnishing the information sought for.

The learned counsel further submitted that he may be given a week time for filing a short counter affidavit on behalf of respondent No. 1.

Mr. R.K. Deepak, learned senior counsel appearing for the petitioners, also seeks some time to peruse the order relied on by the learned counsel appearing for respondent No. 1.

As prayed for, list these cases again on 11.11.2024.

In the meantime, parties are at liberty to exchange their pleadings, if so advised.

Earlier interim order shall continue till the next date.

JUDGE Indrajeet