High CourtsSingle Bench

Toijam Jayanta Kumar vs State Of Manipur; & Anr.

Manipur High Court · Decided on 2 May 2025 · Citation: (2025) 05 MAN CK 0413

HON’BLE JUDGES
Ahanthem Bimol Singh, J
CASE NUMBER
Writ Petition (C) No. 107 Of 2024
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Judgment

4 paragraphs · 127 words

Ahanthem Bimol Singh, J

Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Julekha Khan, learned counsel appeared for the petitioner and submitted that one of the issue raised in the present case is squarely covered by the judgment dated 29.04.2025 passed in the case of “S.D. Jayaprakash & Ors. Etc. vs. The Union of India & Others” and that the present writ petition can be disposed of in terms of the said judgment passed by the Hon’ble Apex Court.

Mrs. L. Monomala, learned GA appearing for the respondents submitted that she is yet to receive any instructions for filing counter affidavit and as such, the learned GA prays for granting 3 weeks’ time for filing counter affidavit.

As prayed for, list this case again on 05.06.2025.