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Malemkhomba Haorongbam vs Board Of Secondary Education, Manipur

Manipur High Court · Decided on 9 February 2022 · Citation: (2022) 02 MAN CK 0005

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 12 Of 2022

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Judgment

9 paragraphs · 94 words

Ahanthem Bimol Singh, J

(Through video conferencing)

Heard Mr. M. Gunedhor, learned counsel appearing for the petitioner and Mr. I. Lalitkumar, learned senior counsel appearing for the respondent.

It has been submitted by the learned counsel appearing for the petitioner that the respondent had filed counter affidavit and the petitioner needs some

time for filing rejoinder affidavit.

In view of the above, the learned counsel prayed for granting 2 (two) weeks time for filing rejoinder affidavit.

Prayer is allowed.

List this case again on 02.03.2022.

Earlier interim order shall continue till the next date.