AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 162 wordsThis is an application filed by the petitioner/applicant praying for impleadment of Smt. Nidhi Kesarwani, IAS, Commissioner/Secretary (RD & PR),
Government of Manipur on the ground that respondent No. 1, namely Shri M.H. Khan, IAS has been transferred to which Shri Lenin Hijam, learned
Addl. AG has no objection. Accordingly, the application stands allowed with the direction that Smt. Nidhi Kesarwani, IAS shall be impleaded as
respondent No. 4 in the contempt petition.
CONT.CAS(C)) No. 72 of 2020
In view of the order passed by this Court, let notice be issued to the respondent No. 4, Smt. Nidhi Kesarwani, IAS, Commissioner/Secretary (RD &
PR) returnable on 8-4-2021.
Since Shri Lenin Hijam, learned Addl. AG has submitted that he would appear for all the respondents, no formal notice is called for. He is permitted to
file counter on behalf of the respondents by the next date.
Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.
