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Judgment
5 paragraphs · 93 words
In so far as W.P.(C) No. 806 of 2015 is concerned, Mr. Kh. Tarunkumar, learned counsel, appears for the petitioners, and Mr. RK. Umakanta,
learned Government Advocate, appears for the respondents. An adjournment is sought by Mr. Kh. Tarunkumar, learned counsel.
In so far as W.P.(C) No. 528 of 2008 is concerned, Mr. Juno Rahman, learned counsel for the petitioners, and Mr. M. Rarry, learned
Additional Advocate General, Manipur, appearing for the respondents, advanced arguments.
However, certain crucial aspects remain to be clarified. Both sides sought time to obtain instructions in that regard.