Manipur High Court
The Youth Cane & Bamboo Association vs State Of Manipur & 4 Ors on 12 March, 2025
Author: A. Guneshwar Sharma
Bench: A. Guneshwar Sharma
Item No. 44-45
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 773 of 2023 with
MC(WP(C) No. 351 of 2023
The Youth Cane & Bamboo Association
.....Petitioner/s
- Versus -
State of Manipur & 4 Ors.
.... Respondent/s
BEFORE HON'BLE MR. JUSTICE A. GUNESHWAR SHARMA Order 12.03.2025 [1] Mr. Abdul Baqee Khan, learned counsel for the petitioner, on instruction submits that writ petition may be withdrawn with liberty to file a fresh one.
[2] Mr. Th. Sukumar, learned G.A. for the State respondent and Mr. L. Raju, learned counsel for respondent No. 3, have no objection.
[3] Recording the submissions made at the bar, writ petition is dismissed as withdrawn with liberty to file a fresh one, if so advised. Misc. application is also disposed of.
JUDGE
Kh. Joshua Maring
Digitally signed by
KH. KH. JOSHUA
JOSHUA MARING
Date: 2025.03.13
MARING 09:32:00 +05'30'