Chongtham Tombi Devi vs Principal Accountant General (A And E)
2025 Latest Caselaw 456 Mani

Manipur High Court

Chongtham Tombi Devi vs Principal Accountant General (A And E) on 3 April, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

KABORA Digitally signed
MBAM byKABORAMBAM
                                                                                       Item No. 57
SAPANA SAPANA    CHANU
       Date: 2025.04.04
CHANU 10:57:46 +05'30'
                                        IN THE HIGH COURT OF MANIPUR
                                                  AT IMPHAL
                                                  WP (C) No. 18 of 2025

                                     Chongtham Tombi Devi
                                                                            Petitioner
                                                        Vs.
                                     Principal Accountant General (A and E), Manipur; & 4
                                     Ors.
                                                                             Respondents

BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 03.04.2025

Mrs. L. Monomala, learned GA and Mr. S. Jasobanta, learned

counsel seek 3 weeks' time for filing counter affidavit.

Mr. Ch. Robinchandra, learned counsel appearing for the

petitioner submitted that the issue raised in the present writ

petition is squarely covered by judgment and order passed earlier

by this Court.

The submission made by the learned counsel appearing for

the petitioner will be considered on the next date.

As prayed for by the learned counsel appearing for the

respondents, list this case again on 08.05.2025.

JUDGE Sapana

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