Manipur High Court
Thokchom Dhamendra Singh vs State Of Manipur on 12 May, 2022
Author: Lanusungkum Jamir
Bench: Lanusungkum Jamir
Item No.5
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC(WP(C) No. 67 of 2022
(Ref: WP(C) No. 98 of 2021)
Thokchom Dhamendra Singh
....Applicant
-Versus-
State of Manipur
....Respondents
BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant. Also heard Mr. Nepolean, learned G.A. appearing for the respondent Nos. 1 to 4 and Mr. N. Ibotombi, learned senior counsel appearing on behalf of the respondent No. 5.
By this application, the applicant is praying for (a) impleadment of Shri Ph. Thoithoi Singh, Govt., Contractor, Resident of Tharoijam Mayai Leikai, P.O.- Langjing, Imphal West
- 795113 as party respondent No. 6 in WP(C) No. 98 of 2021, and (b) amendment of WP(C) No. 98 of 2021 as proposed in paragraph No. 6 of the of the present application.
Mr. N. Ibotombi, learned senior counsel for the respondent No. 5, has no objection for impleadment of the respondent No. 6 in the main writ petition as well as for amendment of WP(C) No. 98 of 2021.
Accordingly, the application is allowed, Misc. Case stands disposed of.
JUDGE joshua Item No.25 IN THE HIGH COURT OF MANIPUR AT IMPHAL WP(C) No. 98 of 2021 Thokchom Dhamendra Singh ....Petitioner
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 In view of the order passed today in MC(WP(C) No. 67 of 2022, let Shri Ph. Thoithoi Singh, Govt., Contractor, Resident of Tharoijam Mayai Leikai, P.O.- Langjing, Imphal West - 795113 be impleaded as party respondent No. 6 in the present writ petition.
As Mr. N. Ibotombi, learned senior counsel enters appearance on behalf of the newly impleaded respondent No. 6, no formal steps are required.
The petitioner is also permitted to file a recast petition strictly in terms of the proposal made in paragraph No. 6 of MC(WP(C) No. 67 of 2022.
List the matter on 02.06.2022. Interim order passed earlier to continue till the next returnable date.
JUDGE joshua Item No.2 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 65 of 2022 Thokchom Dhamendra Singh ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 by annexing the track consignment report. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE joshua Item No.3 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 62 of 2022 Thokchom Sanathoi Singh ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 by annexing the track consignment report. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE joshua Item No.4 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 63 of 2022 Thokchom Sanathoi Singh ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 by annexing the track consignment report. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE Joshua Item No.8 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 76 of 2022 Sunny Shimrah ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 by annexing the track consignment report. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE joshua Item No.9 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 78 of 2022 Sunny Shimrah ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 6 by annexing the track consignment report. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 6 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE joshua Item No.6 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 73 of 2022 Sunny Shimrah ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 particularly Annexure - B/3 which is a Letter dated 28.04.2022 written by the Public Grievance, Manipur Postal Service to the learned counsel for the applicant intimating service on the respondent No. 5. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE Joshua Item No.7 IN THE HIGH COURT OF MANIPUR AT IMPHAL MC(WP(C) No. 75 of 2022 Sunny Shimrah ....applicant
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 Heard Mr. Tayenjam Momo Singh, learned counsel for the applicant.
Perused the affidavit filed by the learned counsel for the applicant showing service of notice on the respondent No. 5 particularly Annexure - B/3 which is a Letter dated 28.04.2022 written by the Public Grievance, Manipur Postal Service to the learned counsel for the applicant intimating service on the respondent No. 5. On perusal of the same, the affidavit is accepted and the notice on the respondent No. 5 shall be deem to be complete.
List the matter on 2.06.2022.
JUDGE joshua Item No. 10-24 & 26 IN THE HIGH COURT OF MANIPUR AT IMPHAL WP(C) No. 110 of 2021 with WP(C) No. 111 of 2021 with WP(C) No. 189 of 2021 with WP(C) No. 198 of 2021 with WP(C) No. 199 of 2021 with WP(C) No. 200 of 2021 with WP(C) No. 201 of 2021 with WP(C) No. 202 of 2021 with WP(C) No. 203 of 2021 with WP(C) No. 204 of 2021 with WP(C) No. 32 of 2021 with WP(C) No. 33 of 2021 with WP(C) No. 55 of 2021 with WP(C) No. 56 of 2021 with WP(C) No. 97 of 2021 with WP(C) No. 99 of 2021 Pamei Denis ....Petitioner
-Versus-
State of Manipur ....Respondents BEFORE HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR Order 12.05.2022 List these matters on 02.06.2022. Interim order passed earlier to continue till the next returnable date.
JUDGE joshua KH. JOSHUA Digitally signed by KH. JOSHUA MARING MARING Date: 2022.05.13 03:01:25 +05'30'