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Leitam Madhuchandra Meitei vs State Of Manipur & 3 Ors

Manipur High Court · Decided on 17 June 2022 · Citation: (2022) 06 MAN CK 0040

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 89 Of 2021

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Judgment

5 paragraphs · 143 words

Ahanthem Bimol Singh, J

Heard Mr. S. Repachandra, learned senior counsel assisted by Ms. Joan Kipgen, learned counsel appearing for the petitioner and Mrs. L. Monomala, learned GA for the respondent No. 1. None appeared for the other respondent.

The learned GA submitted that the file connected with the present writ petition was recently handed over to her and accordingly she is unable to obtain necessary instruction as directed earlier by this Court. She made a prayer for taking up this matter after the Summer Vacation.

As prayed for, list this case again on 18-07-2022. On the next date, the learned GA should place the instruction as directed earlier by this Court without fail.

Registry is directed to delete the name of the Advocate General and in his place the name of Mrs. L. Monomala, learned GA be shown in the cause list.