Manipur High Court
M Sushil Sharma vs State Of Manipur & Anr on 11 July, 2022
Author: Mv Muralidaran
Bench: Mv Muralidaran
Page |1
SHAMURAILA
TPAM SUSHIL
SHARMA
Items No.58-62
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
Digitally signed by
SHAMURAILATPA WP(C) No. 132 of 2022
M SUSHIL SHARMA
Md. Samadur Rahman
Date: 2022.07.15
22:48:30 +05'30' .... Petitioner
-Versus-
State of Manipur & Anr.
... Respondents
With MC(WP(C)) No. 319 of 2021 With MC(WP(C)) No. 57 of 2022 With WP(C) No. 625 of 2021 With WP(C) No. 690 of 2021 BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 11.07.2022 [1] Heard Mr. Juno Rahman, learned counsel for the petitioners in WP(C) No. 132 of 2022 and WP(C) No. 625 of 2021; Mr. A. Mohendro, learned counsel for the petitioner in WP(C) No. 690 of 2021; Mr. HS Paonam, learned senior counsel for the private respondents in WP(C) No. 625 of 2021 and Mr. S. Niranjan, learned GA for the State respondents.
[2] Since in both the writ petition counter affidavit is filed Mr. Juno Rahman seeks time to file rejoinder and he prayed that thereafter, the matters may be taken up for final hearing.
Page |2 [3] Mr. HS Paonam, learned senior counsel for the private respondents represented that the because of the ex-parte interim order continuation the private respondents are suffering whereas Mr. Mohendro, learned counsel for the petitioner in WP(C) No. 690 of 2021 represented that he has already filed counter affidavit in MC(WP(C)) No. 319 of 2021. Mr. HS Paonam further represented that he has filed MC(WP(C)) No. 57 of 2022 seeking to vacate the ex-parte interim order. [4] Therefore, post the matters for final hearing on 22.07.2022. Till then, earlier interim order is extended. [5] In the meantime, learned counsel for the petitioner in WP(C) No. 132 of 2022 is directed to file rejoinder and Registry is directed to put up the rejoinder in the case bundle.
JUDGE Sushil