Manipur High Court
T.D Ahar Chiru vs State Of Manipur & 2 Ors on 17 February, 2021
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Digitally Item No. 26
MAYAN signed by (Through video conferencing)
GLAMBA MAYANGLAM
BAM CHANU
M NANDINI IN THE HIGH COURT OF MANIPUR
Date:
CHANU 2021.02.17 AT IMPHAL
NANDINI 16:07:02
+05'30' W.P.(C) No. 552 of 2020
T.D Ahar Chiru
.... Petitioner/s
- Versus -
State of Manipur & 2 Ors.
.... Respondents
BEFORE HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH 17.02.2021 Heard Mr. M. Hemchandra, learned counsel appearing for the petitioner, Mr. RK. Umakanta, learned Government Advocate appearing for the State respondents and Mr. Karl Marx, learned counsel appearing for the respondent No.3.
It is submitted by the counsel for respondent No.3 that affidavit-in-opposition has been filed however, a copy of the same has not been furnished to the counsel for the petitioner and accordingly, the learned counsel for the respondent No.3 submitted that he will be furnished the said counter affidavit to the counsel for the petitioner within 2(two) days.
The learned counsel Government Advocate also prays for granting 2(two) weeks time for filing counter affidavit.
As prayed for, list this case again on 03.03.2021. In the meantime, the parties may exchange their affidavit.
JUDGE A.Surjit