Manipur High Court
Ch. Tombasingh vs State Of Manipur on 7 March, 2022
Author: Mv Muralidaran
Bench: Mv Muralidaran
ABUJAM
Digitally signed by ABUJAM SURJIT
SINGH
DN: c=IN, o=High court of manipur,
ou=HIGH COURT OF MANIPUR,
pseudonym=0e1b0ee3b6ffbed0d83
SURJIT
6a65b3c7514b4d7f927b15a538b505
7a961df2de21ab9,
postalCode=795002, st=MANIPUR,
Item No.7 &8
serialNumber=1e700e5572d1584e2
SINGH
ef9ded940fdfcda461fb9f5fb09afe57
9b80bd60dcc588f, cn=ABUJAM
SURJIT SINGH
Date: 2022.03.10 13:55:17 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
W.P. (C) No. 50 of 2018
With W.P. (C) No.172 of 2020
Ch. TombaSIngh
...Petitioner/s
- Versus -
State of Manipur
...Respondent/s
B EF O R E
HON'BLE MR. JUSTICE MV MURALIDARAN
ORDER
07.03.2021 [1] Heard Mr. T. Rajendra, learned counsel for the petitioner and Mr. NiranjanSanasam, learned Government Advocate for the State respondents. Heard also Mr. Th. Babloo, learned counsel appearing for the private respondentsin W.P. (C) No.50 of 2018 and for the petitioner in WP(C) No. 172 of 2020 and also Mr. NiranjanSanasam, learned Government Advocate for the State respondents. [2] It is reported that though the counter has been filed in W.P. (C) No.50 of 2018 by the State respondents, Mr. Babloo represented thathe has not received the copy of the counter affidavit. Therefore, Mr. Niranjan, learned GA is directed to furnish the copy of the counter affidavit filed by him to Mr. Th. Babloo, learned counsel for the private respondents in WP(C) No. 50 of 2018 and for the petitioner in WP(C) No. 172 of 2020.
[3] Mr. Th. Babloo is directed to furnish the copy of the writ petition in W.P. (C) No.172 of 2020 to Mr. T. Rajendra who appeared for respondent Nos. 1, 2 and 3 to enable him to file counter affidavit. [4] Therefore, post the matter on 30.03.2022. Till then, the earlier interim order shall continue.
[5] Registry is directed to delete the name of Mr. Shyam Sharma and print the name of Mr. NiranjanSanasam, learned GA in both the writ petition.
[6] Registry is directed to issue copy of this order to both the parties to their whatsapp/e-mail.
JUDGE A. Surjit