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High CourtsSingle Bench(2022) 05 MAN CK 0053

Chingkham Sinthoileima And Anr vs State Of Manipur And 6 Ors

Manipur High Court · Decided on 27 May 2022

HON’BLE JUDGES
MV Muralidaran, J
CASE NUMBER
Writ Petition (C) No. 34, 151 Of 2022, Miscellaneous Case [Writ Petition (C)] No. 43 Of 2021, Writ Petition (C) No. 40, 41, 614, 617 Of 2021
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Judgment

8 paragraphs · 262 words

MV Muralidaran, J

[1] Heard Mr. I. Denning, learned counsel for the petitioners in WP(C) No.34 of 2022 & WP(C) No.151 of 2021; Mr. A. Mohendro, learned counsel for the petitioners in WP(C) No.617 of 2021; Mr. M. Devananda, learned counsel for the petitioners in WP(C) No.614 of 2021, WP(C) No.41 of 2021& WP(C) No.40 of 2021; Mr. HS.Paonam, learned senior counsel for the respondent in WP(C) No.617 of 2021 and WP(C) No.614 of 2021; Mr. Y. Ashang, learned GA for the State respondents in all the writ petitions and Mr. RS. Reishang, learned senior counsel for the MPSC.

[2] Mr. HS.Paonam, learned senior counsel for the respondent in WP(C) No.617 of 2021 and WP(C) No.614 of 2021 represented that he has already filed counter affidavit.

[3] Mr. Y. Ashang, learned GA for the State respondents in all writ petitions represented that WP(C) No.34 of 2022, WP(C) No.614 of 2021 and WP(C) No.617 of 2021 are different from other writ petitions. Therefore, these three writ petitions may be separated from other petitions and other counsels also agreed for the same.

[4] Therefore, Registry is directed to post these three writ petitions i.e., WP(C) No.34 of 2022, WP(C) No.614 of 2021 and WP(C) No.617 of 2021 on 19.07.2021 seperately..

[5] Mr. Y .Ashang, learned Government Advocate for the State respondents seeks time to file counter affidavit.

[6] Therefore, post these matters on 18.07.2022.

[7] Interim order already granted by this Court in WP(C) No.40 of 2021, WP(C) No.41 of 2021, WP(C) No.614 of 2021 and WP(C) No.617 of 2021 are extended till then.