Manipur High Court
Kyaw Naing@Abdul Rahim vs State Of Manipur on 4 August, 2021
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 3
(through video conferencing)
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC (Cril.Rev.P.) No. 2 of 2021
Kyaw Naing@Abdul Rahim
.... Applicant/s
- Versus -
State of Manipur
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 04.08.2021 Heard Mr. P. Tomcha, learned counsel appearing for the applicant and Mr. Lenin Hijam, learned Addl. AG appearing for the respondent.
When the matter is taken up, the learned Addl. AG prayed for granting 3 (three) weeks further time to enable the respondent to file their objections.
Prayer is allowed.
List this case again on 31.08.2021.
JUDGE Sapana Digitally signed by KABORA KABORAMBAM SAPANA CHANU DN: c=IN, o=High court of manipur, ou=HIGH COURT OF MANIPUR, MBAM pseudonym=fac69f56cfb99637 988d4ed4d28335819d52f60cbf b17e1e086c00bb91513a07, postalCode=795002, SAPANA st=MANIPUR, serialNumber=0328258e1d925a 01c24115d784d05b91f8b83388 0e581a92f723fa8ae8ec1012, CHANU cn=KABORAMBAM SAPANA CHANU Date: 2021.08.09 14:14:52 +05'30' Item No. 4 (through video conferencing) IN THE HIGH COURT OF MANIPUR AT IMPHAL MC (Cril.Rev.P) No. 3 of 2021 MD Kyaw Kyaw Naing@ Abdul Rahim .... Applicant/s
- Versus -
State of Manipur .... Respondent/s BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 04.07.2021 Heard P. Tomcha, learned counsel appearing for the applicant.
Issue notice, returnable within 3 (three) weeks.
Mr. Lenin Hijam, learned Addl. AG accepts notice on behalf of the respondent, hence, no formal notice is called for.
List this case again on 31.08.2021.
In the meantime, respondent may file their objections.
JUDGE Sapana KABORA Digitally signed by KABORAMBAM SAPANA CHANU DN: c=IN, o=High court of manipur, ou=HIGH COURT OF MBAM MANIPUR, pseudonym=fac69f56cfb9963798 8d4ed4d28335819d52f60cbfb17 e1e086c00bb91513a07, SAPANA postalCode=795002, st=MANIPUR, serialNumber=0328258e1d925a0 1c24115d784d05b91f8b833880e CHANU 581a92f723fa8ae8ec1012, cn=KABORAMBAM SAPANA CHANU Date: 2021.08.09 14:15:39 +05'30' Item No. 5 (through video conferencing) IN THE HIGH COURT OF MANIPUR AT IMPHAL Cril. Rev. P. No. 10 of 2021 The State of Manipur & Another.
.... Petitioner/s
- Versus -
Mohammad Hussain @ Thoiba & 8 Ors.
.... Respondent/s BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 04.07.2021 Heard Mr. Linin Hijam, learned Addl. AG appearing for the petitioners and Mr. P. Tomcha, learned counsel appearing for the respondent No. 2.
As per record, petitionershave not taken any steps for service of notice upon the remaining respondents.
The learned Addl. AG prayed that he may be given 10 (ten) days time to take necessary steps for service of notice upon the respondents No. 1 & 3-9 by way of speed post.
Prayer is allowed.
The petitioners are directed to take steps for service of notice upon the respondents No. 1 & 3-9 by speed post within 10 (ten) days.
List this case again on 31.08.2021.
JUDGE Sapana KABORAMB Digitally signed by KABORAMBAM SAPANA CHANU DN: c=IN, o=High court of manipur, ou=HIGH COURT OF MANIPUR, AM SAPANA pseudonym=fac69f56cfb99637988d4ed4d28 335819d52f60cbfb17e1e086c00bb91513a07, postalCode=795002, st=MANIPUR, serialNumber=0328258e1d925a01c24115d78 CHANU 4d05b91f8b833880e581a92f723fa8ae8ec101 2, cn=KABORAMBAM SAPANA CHANU Date: 2021.08.09 14:16:32 +05'30'