High CourtsSingle Bench

Rimanang Kahmei vs State Of Manipur

Manipur High Court · Decided on 3 June 2022 · Citation: (2022) 06 MAN CK 0007

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 79 Of 2020
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Judgment

6 paragraphs · 85 words

Ahanthem Bimol Singh, J

Heard Mrs. RK Emily, learned counsel appearing for the petitioner and Mr. A. Vashum, learned Government Advocate appearing for respondent No. 1.

Office note indicated that no report has been received as to whether notice has been served upon respondent No. 2 or not.

In view of the above, await service report.

List this case again on 15.07.2022.

In the meantime, petitioner is at liberty to file rejoinder affidavit to the counter affidavit filed by respondent No. 1, if so advised.