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Rarchansing Valuiwo & 8 Ors. vs State Of Manipur & 5 Ors.

Manipur High Court · Decided on 3 March 2021 · Citation: (2021) 03 MAN CK 0039

HON’BLE JUDGES
Kh. Nobin Singh, J
CASE NUMBER
Writ Petition (c) No. 1151 Of 2018

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Judgment

10 paragraphs · 192 words

Shri Lenin Hijam, learned Addl. AG appearing for the State Government in all these matters submits that in respect of about three or four matters,

counter affidavits have already been filed, copies of which are yet to be served upon the counsel appearing for the petitioners. He is permitted to do so

by the next date. In respect of the remaining cases, he submits that counter affidavits will be filed within a week.

Permission is granted.

In respect of WP(C) No. 1151 of 2018, Shri S. Suresh, learned ASG submits that counter affidavit on behalf of the Union of India, respondent No. 6

has already been filed. In respect of WP(C) No. 638 of 2018, Shri N. Ibotombi, learned Senior Counsel submits that he has entered appearance on

behalf of the petitioner.

Permission is granted to file counter on or before 10-3-2021 and rejoinder, if any, be filed by the next date.

List these matters on 18-3-2021 and interim order granted by this Court in many of these matters shall continue till the next date.

Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.