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Manipur High Court

Md. Rahimuddin vs Union Of India And Another on 25 January, 2022

Author: Sanjay Kumar

Bench: Sanjay Kumar

          Digitally signed
RAJKUMAR by RAJKUMAR                                                                     Item No. 30-35


BIDYASUN BIDYASUNDER
                                                                           (Through Video Conferencing)

          SINGH                  IN THE HIGH COURT OF MANIPUR
                                           AT IMPHAL
DER SINGH Date: 2022.01.25
          15:32:15 -08'00'
                                      MC(MACAPP.) NO. 1 OF 2022
                                           (REF.: MACAPP. NO. 5 OF 2021)
                                                 WITH
                                        MC(MACAPP.) NO. 2 OF 2022
                                           (REF.: MACAPP. NO. 6 OF 2021)
                                                 WITH
                                       MC(MACAPP.) NO. 6 OF 2021
                                                 WITH
                                        MACAPP. NO. 5 OF 2021
                                                 WITH
                                         MACAPP. NO. 6 OF 2021
                                                 WITH
                                       MC (MACAPP.) NO. 5 OF 2021

                          Md. Rahimuddin
                                                                                    ... Applicant
                                             -Versus-

                          Union of India and another
                                                                               ... Respondents

BEFORE HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR 25.01.2022.

Mr. S. Jibon, learned counsel, appears for the applicants in MC (MACApp.) No. 1 of 2022 and MC (MACApp.) No. 2 of 2022 filed for interim relief pending disposal of the appeals.

Mr. S. Samarjeet, learned CGC, appearing for the respondents in the MCs, seeks time to file counters thereto.

Needful shall be done by the next date of hearing with advance copies to the counsel opposite.

Post on 11/02/2022.

A copy of this order shall be supplied online or through whatsapp to the learned counsel.

CHIEF JUSTICE bidya