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Luwangthem Jilla Singh & Anr vs State Of Manipur & Anr

Manipur High Court · Decided on 17 March 2022 · Citation: (2022) 03 MAN CK 0026

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 130, 45 Of 2022, 919 Of 2021

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Judgment

7 paragraphs · 154 words

Ahanthem Bimol Singh, J

(Through video conferencing)

Heard Mr. N. Ibotombi, learned Senior counsel appearing for the petitioners; Mr. A. Vashum, learned GA for the State respondents; Mr. RS Reisang, learned Senior counsel for the MPSC and Ms. Ph. Sandhyarani, learned counsel for respondent No. 7.

The learned counsel appearing for the respondent No. 7 prayed for granting 3(three) weeks’ time for filing counter affidavit on behalf of respondent No. 7.

Mr. N. Ibotombi, learned Senior counsel appearing for the petitioner submitted that as directed by this Court, the petitioner have taken steps for service of notice upon the private respondents by substitute service and service report has been filed along with an affidavit. However, none of the said respondents appeared except respondent No. 7.

In view of the above, let these cases be listed again on 28-04-2022.

Earlier interim order granted in WP(C) No. 919 of 2022 shall continue till the next date.