Supreme Court - Daily Orders
L Stephen Modan vs State Of Manipur & Ors on 21 January, 2015
Bench: T.S. Thakur, R.K. Agrawal, Adarsh Kumar Goel
1
ITEM NO.7 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22743/2013
(Arising out of impugned final judgment and order dated 25/04/2013
in WPC No. 267/2013 passed by the High Court Of Manipur At Imphal)
L STEPHEN MODAN & ANR Petitioner(s)
VERSUS
STATE OF MANIPUR & 5 ORS Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
Date : 21/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. B.P.Sahu, Adv.
Ms. Sunita Singh, Adv.
Ms. N. Annapoorani,Adv.
For Respondent(s) Mr. Sapam Biswajit Meiti, Adv.
Mr. Ashok Kumar Singh,Adv.
Mr. Z.H.Isaac Haiding, Adv.
Mr. Lenin Singh Hijam, Adv.
Ms. Momota Devi Oinam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for respondent No. 4 Mr. Signature Not Verified Digitally signed by Laishram Saratchander Singh draws our attention to I.A. Shashi Sareen Date: 2015.01.27 05:07:34 ALMT Reason: No. 3 filed by him pointing out that his client has since been repatriated to his parent department thereby 2 rendering the entire controversy infructuous. He further states that Mr. Laishram Saratchander Singh has since been relieved from DRDA, Chandel and has joined back in his parent department. That submission is supported by an Order dated 10.09.2013 passed by the Government of Manipur, a copy where of is placed as Annexure P-8 to the application. In that view learned counsel for the petitioner submits that this petition can be disposed of as infructuous. We order accordingly.
(Shashi Sareen) (Veena Khera)
Court Master Court Master