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Judgment
Lanusungkum Jamir, J
(Video Conference)
Heard Mr.I.Denning, learned counsel for the applicant. Also heard Ms.Momota, learned Addl. A.G appearing for the respondents.
By this application, the applicant is praying for impleadment of 1) The Secretary/Principal Secretary/Commissioner (Finance), Government of Manipur, Old Secretariat Building, Babupara, PO & PS Imphal, Imphal West District, Manipur-795001, 2) The Secretary/Principal Secretary/Commissioner (Planning), Government of Manipur, Old Secretariat Building, Babupara, PO & PS Imphal, Imphal West District, Manipur 795001 and 3) The Director (Planning), Government of Manipur, Sanjenthong, Near State Guest House, Babupara, PO & PS Imphal, Imphal West District, Manipur 795001 in WP(C) No.906 of 2016 as respondent Nos.5, 6 and 7.
Ms.Monomala, learned Addl. A.G submits that in view of the development that has taken place, the impleadment is not objected. Accordingly, prayer for impleadment is allowed.
Misc Case stands disposed of.
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In view of the order passed today in MC (WP(C)) No.214 of 2021 let 1) The Secretary/Principal Secretary/Commissioner (Finance), Government of Manipur, Old Secretariat Building, Babupara, PO & PS Imphal, Imphal West District, Manipur-795001, 2) The Secretary/Principal Secretary/Commissioner (Planning), Government of Manipur, Old Secretariat Building, Babupara, PO & PS Imphal, Imphal West District, Manipur 795001 and 3) The Director (Planning), Government of Manipur, Sanjenthong, Near State Guest House, Babupara, PO & PS Imphal, Imphal West District, Manipur 795001 be impleaded as party respondent Nos.5, 6 and 7.
Registry is directed to do the needful.
Ms.Monomala, learned Addl. A.G appears on behalf of the newly impleaded respondent Nos.5, 6 and 7. Accordingly, no formal steps are required. The respondent Nos.5, 6 and 7 are allowed to file counter affidavits.
List the matter on 14.12.2021.
Furnish a copy of this order to learned counsel for the parties through their respective emails/WhatsApp.