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Judgment
When the matter is taken up for consideration, Shri M. Devananda, learned counsel appearing for the petitioner has drawn the attention of this Court
to the letter dated 6-11-2019 issued by the Government of India informing that a sum of Rs. 382.52 lakh has been released towards non-recurring
Grants for creation of capital assets to Tourism Corporation of Manipur Limited (TCML) for project under PIDDC Scheme titled as ""Integrated
Tourist Destination at Kakching Garden, Manipur"". It has been submitted by him that if that be so, the respondents may be directed to release the
same. On perusal of the cause title, it is seen that the Tourism Corporation of Manipur Limited is not arrayed as party. In view thereof, Shri S.
Samarjeet, learned CGC is not present although Shri Somorjit, learned counsel is present. Since Shri S. Samarjett, learned CGC is not present today,
list the matter on 18-3-2021 so as to enable him to appear before this Court. In case he is unable to appear before this Court on that date, an
alternative arrangement shall be made so that the matter can be disposed of on the next date itself.
Shri H. Kenajit, learned counsel appears for the MDS/respondent Nos. 1 & 4.
Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.