High CourtsSingle Bench

Chitralekha Ngangbam vs Union Of India

Manipur High Court · Decided on 31 August 2022 · Citation: (2022) 08 MAN CK 0045

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 219 Of 2019
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Judgment

4 paragraphs · 126 words

Ahanthem Bimol Singh, J

Mr. Phungyo Zingkhei, learned counsel made a prayer on behalf of Mr. BP. Sahu, learned senior counsel appearing for the respondents No. 2 & 3 for taking up this matter after two weeks on the ground that the learned senior advocate is out of station for his medical treatment.

Mr. M. Hemchandra, learned senior counsel appearing for the petitioner vehemently objected to the adjournment and prayed for taking up this matter for early disposal. As the learned senior counsel appearing for the respondents No. 2 & 3 is out of station, this Court is of the considered view that it will be interest of justice to take up this matter after two weeks.

As prayed for, list this case again on 21.09.2022.