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
6 paragraphs · 237 wordsAhanthem Bimol Singh, J
Heard Mr. N. Ibotombi, learned senior counsel assisting by Mr. A. Rommel, learned counsel appearing for the petitioner, Mr. A. Vashum, learned Government Advocate appearing for respondents No. 1, 2 & 3 and Ms. L. Sillori, learned counsel appearing for respondent No. 4.
When the matter is taken up today, the learned senior counsel appearing for the petitioner placed before this Court a memorandum dated 03.12.2020 issued by the Director of Health Services, Manipur and letter dated 13.04.2022 of the Medical Superintendent, District Hospital, Thoubal addressed to the Director, Health Services, Manipur. It has been submitted by the learned senior counsel that in view of the said memorandum dated 03.12.2020 and the letter dated 13.04.2022, the grievances of the petitioner raised in the present writ petition has been addressed by the respondents and accordingly, no cause survives for deciding in the present writ petition and that the present writ petition can be closed as infructuous.
The learned counsel appearing for the respondents also endorsed the submission made by the learned senior counsel.
In view of the submission made above, the present writ petitions are hereby disposed of as infructuous.
The aforesaid memorandum dated 03.12.2020 issued by the Director of Health Services, Manipur and letter dated 13.04.2022 of the Medical Superintendent ,District Hospital, Thoubal addressed to the Director, Health Services, Manipur are marked as “X” for identification and the same are placed on record.