High CourtsSingle Bench

K. Jugeshwar vs State Of Manipur & Ors

Manipur High Court · Decided on 22 January 2025 · Citation: (2025) 01 MAN CK 1712

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 45 Of 2025

AI Structured Summary

Not yet generated for this judgment

Judgment

5 paragraphs · 148 words

Ahanthem Bimol Singh, J

Heard Mr. M. Hemchandra, learned senior counsel assisted by Ms. Rinika Maibam, learned counsel appearing for the petitioner and Mr. Shyam Sharma, learned GA appearing for the respondents.

The only prayer made in the present writ petition is for issuing a direction to the respondents to consider and dispose of the statutory appeal dated 26-03-2018 filed by the petitioner and the subsequent reminder dated 09-12-2024. The learned GA, however, seeks one week’s time to get instruction as to whether the said statutory appeal has been considered and disposed of by the authorities and whether a copy of the said appeal is still with them or not.

As prayed for by the learned GA, list this case again on 29-01-2025 in the Motion column.

A copy of this order be furnished to Mr. Shyam Sharma, learned GA through his WhatsApp/ e-mail for doing the needful.