Manipur High Court
Y. Devendro Singh vs Manipur Legislative Assembly & Anr on 9 July, 2020
Author: Mv Muralidaran
Bench: Mv Muralidaran
Item No. 11
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 242 of 2020
(Through Video conference)
Y. Devendro Singh
.... Petitioner
- Versus -
Manipur Legislative Assembly & Anr.
.... Respondents
BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 09.07.2020 [1] On the last occasion, this Court directed Mr. Kh. Tarunkumar, learned counsel for the respondent no. 1 to file his counter along with the DPC proceedings and posted the matter today.
[2] When the matter is taken up today, Mr. Kh. Tarunkumar, learned counsel for the respondent no. 1 informed this Court that he has produced the DPC proceedings and the same is supplied to the counsel for the petitioner to enable him to file amendment petition for challenging the said DPC proceedings. [3] Mr. S. Biswajit who appeared for the petitioner informed this Court that he has received a copy of the DPC proceedings and seeks time to file amendment petition. W.P.(C) No. 242 of 2020
Page 1 [4] Post the matter on 16.07.2020 on the request made by Mr. Biswajit, learned counsel for the petitioner for filing amendment petitioner.
[5] Print the name of Mr. Kh. Tarunkumar, learned counsel for the respondent no.1 in the cause list.
JUDGE Sushil Digitally signed WAIKHO by WAIKHOM M TONEN TONEN Date:
MEITEI MEITEI 2020.07.10 13:10:50 +05'30' W.P.(C) No. 242 of 2020 Page 2