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Judgment
4 paragraphs · 129 wordsAhanthem Bimol Singh, J
Mrs. L. Sillori, learned counsel and Mrs. Ch. Sundari, learned GA, who are the Joint Secretary and the Executive Member of the High Court Bar Association of Manipur, made a prayer on behalf of the members of the Bar Association for adjourning the hearing of all the cases listed today on the ground that the members of the Bar are unable to attend court today. It has also been submitted that the interim order passed earlier be extended till the next date.
In view of the submission made by the learned counsel and also in view of the absence of the Advocates appearing for the parties, registry is directed to list these cases again on 16-07-2025.
Earlier interim order shall continue till the next date.