High CourtsSingle Bench

Thoibisana Devi & Anr vs State Of Manipur

Manipur High Court · Decided on 4 March 2022 · Citation: (2022) 03 MAN CK 0006

HON’BLE JUDGES
Lanusungkum Jamir, J
CASE NUMBER
Writ Petition (C) No. 2 Of 2019, Miscellaneous Case (Writ Petition (C) No. 89 Of 2019, Writ Petition (C) No. 5 Of 2020, Writ Petition (C) No. 896 Of 2018
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Judgment

7 paragraphs · 78 words

Lanusungkum Jamir, J

(Video Conference)

Heard Mr. HS. Paonam, learned senior counsel for the petitioners.

Mr. Debendra, learned G.A., submits that the file has been transferred to the Office of the A.G. just recently and prays for listing these matters after some time.

Accordingly, list these matters on 09.03.2022.

Interim order passed earlier to continue till the next returnable date.

Furnish a copy of this order to the leaned counsel for all the parties through their respective e-mails/whatsapp.