High CourtsSingle Bench(2022) 02 MAN CK 0013

Ngathem Sudhir Singh vs State of Manipur & Anr

Manipur High Court · Decided on 25 February 2022

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 1 Of 2022

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Judgment

6 paragraphs · 137 words

Ahanthem Bimol Singh, J

Heard Mr. Ng. Kumar, learned counsel appearing for the petitioner and Mr. A. Vashum, learned GA for the respondents.

As per the direction of this Court in the earlier proceeding, Mr. A. Vashum, learned GA submitted that he has received instruction verbally from the authorities that there is no Departmental Inquiry pending against the petitioner. However, learned GA submitted that he needs to get instruction in writing from the authorities and accordingly, he prayed or taking up this matter after the election.

As prayed for, list this case again on 11-03-2022.

Learned GA is directed to get instruction from the authorities as directed earlier by this Court in writing and place it before this Court without fail.

Furnish a copy of this order to the counsel appearing for the parties through their WhatsApp/e-mail.