Y. Munindro Mangang vs Vrs
2025 Latest Caselaw 770 Mani

Manipur High Court

Y. Munindro Mangang vs Vrs on 4 December, 2025

Author: Ahanthem Bimol Singh

Bench: Ahanthem Bimol Singh

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SAPANA SAPANA    CHANU
       Date: 2025.12.05
                                                                                   Item Nos. 1
CHANU 11:46:45 +05'30'
                                       IN THE HIGH COURT OF MANIPUR
                                                 AT IMPHAL

                          WP (C) No. 278 of 2025

                          Y. Munindro Mangang
                                                                  ...Petitioner
                              Vrs.
                          State of Manipur; & 3 Ors.
                                                               ...Respondents

-B E F O R E-

HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH

04.12.2025

Mr. Y. Nirmolchand, learned senior counsel assisted by

Mr. U. Augusta, learned counsel appeared for the petitioner, Mr. H.

Debendra, learned Deputy AG assisted by Ms. Sharmila, learned

counsel appeared on behalf of the respondents No. 1, 2 & 3 and Ms.

Nikita, learned counsel appeared on behalf of the respondent No. 4.

After conclusion of the arguments of the learned counsel

appearing for the parties, judgment was kept reserved. However,

before the judgment can be in announced, Mr. Y. Nirmolchand,

learned senior counsel appearing for the petitioner mentioned this

matter for listing on the ground that by an order dated 28.11.2025

Page 1 issued by the Joint Secretary, Government of Manipur, the

Government cancelled the extension of service granted to the private

respondent No. 4 with immediate effect.

It has been submitted by the learned senior counsel that

in view of the said order issued by the Government cancelling the

extension of the service of the private respondent No. 4, the present

writ petition can be closed as infructuous.

Mr. H. Debendra, learned Deputy AG and Ms. Nikita,

learned counsel appearing for the respondents submitted that they

have no objection.

Recording the submission made by the counsel

appearing for the parties, the present writ petition is hereby closed

as infructuous.

JUDGE

Sapana

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