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Moirangthem Chaoba Singh & Ors. vs Kh. Raghumani Singh & Ors.

Manipur High Court · Decided on 5 June 2023 · Citation: (2023) 06 MAN CK 0006

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Miscellaneous Case (Contempt Case (C) No. 78 Of 2023

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Judgment

9 paragraphs · 159 words

Ahanthem Bimol Singh, J

Heard Ms. Th. Rebati, learned counsel appearing for the applicant.

Issue notice, returnable within three weeks.

Mr. N. Zequeson, learned counsel entered appearance and accepts notice on behalf of the respondents No. 1 & 3, hence no formal notice is called for in respect of the said respondents.

The present application had been filed with a prayer for impleading Shri John K. Sellate, Principal Accountant General (A & E), Manipur as respondent No. 4 in the connected contempt petition.

In view of the above, let notice be issue to Shri John K. Sellate, Principal Accountant General (A & E), Manipur, returnable within three weeks.

Applicants are directed to take steps for service of notice upon the proposed respondent No. 4 by speed post.

Steps should be taken within one week and the applicants are directed to file an affidavit showing proof of service of such notice.

As prayed for, list this case again on 07-07-2023.