High CourtsSingle Bench(2022) 08 MAN CK 0043

Kakangam vs State Of Manipur

Manipur High Court · Decided on 24 August 2022

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 129 Of 2015

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Judgment

5 paragraphs · 130 words

Ahanthem Bimol Singh, J

Mr. I. Somorjit, learned counsel appearing for the respondent No. 4 seeks three weeks’ further time as a last chance for filing counter affidavit on behalf of the newly impleaded respondent No. 4. This prayer is vehemently objected to by Mr. Ph. Satyajit, learned counsel appearing for the petitioner on the ground that already reasonable time has been granted to the respondent No. 4 for filing counter affidavit.

Be that as it may, in the interest of justice, one last chance is given to the respondent No. 4 for filing counter affidavit.

List this case again on 16th September, 2022.

It is made clear that, no further time will be granted after the next date for filing counter affidavit on behalf of the respondent No. 4.