Manipur High Court
State Of Manipur & Anr vs National Human Rights Commission on 2 July, 2024
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
SHOUGRAKPAM Digitally signed by
SHOUGRAKPAM DEVANANDA IN. 23
DEVANANDA SINGH
Date: 2024.07.02 14:18:36
SINGH +05'30'
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 201 of 2023
State of Manipur & anr. ... Petitioners
Vs.
National Human Rights Commission
(NHRC) & anr. ... Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
O R D E R
02-07-2024 Ms. N. Jyotsana, learned counsel appearing for the petitioners seeks two weeks' time as a last chance for filing rejoinder affidavit.
This prayer is vehemently objected to by Mr. Serto T. Kom, learned counsel appearing for the respondents.
In view of the submission made above, let this case be listed again on 23-07-2024. In the meantime, petitioners are directed to file rejoinder affidavit without fail. It is made clear that no further time will be granted for filing rejoinder affidavit after the next date.
Earlier interim order shall continue till the next date.
JUDGE Devananda