High CourtsSingle Bench(2021) 02 MAN CK 0037

Kombeerei Housing Co-Operative Society Ltd. vs State Of Manipur

Manipur High Court · Decided on 19 February 2021

HON’BLE JUDGES
Kh. Nobin Singh, J
RESULT
Allowed
CASE NUMBER
Writ Petition (C) No. 580 Of 2020

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Judgment

18 paragraphs · 248 words

Smt. Th. Babita, learned counsel appearing for the petitioner submits that notice upon the respondent No. 3 has been served by speed post and an

affidavit to that effect shall be filed by her within a week.

List the matter on 10-03-2021 for disposal in the category of Admission.

M.C.(W.P.(C)) No. 24 of 2020:

This is an application filed by the applicants praying for their impleadment as respondent No. 3 and 4 in W.P. (C) No. 392 of 2018.

Smt. Th. Babita, learned counsel appearing for the respondent No. 1 states that she has filed an objection to the said application today to which, it has

been prayed by Shri A. Rommel, learned counsel appearing for the applicants that he may be given two weeks’ time for filing a reply thereto.

Prayer is allowed.

W.P. (C) No. 392 of 2020:

It is stated at the bar by the learned counsels appearing for the parties that the pleadings are complete in the matter and accordingly, list the matter on

10-03-2021.

W.P. (C) No. 662 of 2019:

When the matter is taken up for consideration, it has been prayed by Shri H. Devendra, learned Government Advocate that he may be given a

weeks’ time for filing counter.

Prayer is allowed.

List the matter on 10-03-2021.

Interim order granted earlier by this court in all these writ petitions shall continue till the next date.

Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.