Manipur High Court
Wangkhem Sunanda Singh & 73 Ors vs Union Of India & 5 Ors on 3 September, 2021
Author: Kh. Nobin Singh
Bench: Kh. Nobin Singh
LAISHRAM Digitally
LAISHRAM
signed by
DHAKESH DHAKESHORI DEVI Item No. 4-13
Date: 2021.09.03
ORI DEVI 15:50:36 +05'30'
IN THE HIGH COURT OF MANIPUR : AT IMPHAL
W.P.(C) No. 506 of 2019 with MC(W.P.(C)) No. 127 of 2021 with
MC(W.P.(C)) No. 21 of 2021 with MC(W.P.(C)) No. 42 of 2020 with
MC(W.P.(C)) No. 61 of 2021 with MC(W.P.(C)) No. 72 of 2021 with
W.P.(C) No. 165 of 2020 with W.P.(C) No. 566 of 2019 with
W.P.(C) No. 568 of 2019 with
W.P.(C) No. 956 of 2019
Wangkhem Sunanda Singh & 73 ors. ... Petitioners
-Versus-
Union of India & 5 ors. ...Respondents
B E F O R E HON'BLE MR. JUSTICE KH. NOBIN SINGH (Video Conference) 03.09.2021 As agreed amongst the learned counsels appearing for the parties, list these matters on 14.09.2021 for further hearing which will be taken up after motion matters.
Learned counsel for the parties are directed to submit their written submissions by the next date. In the event of these matters not be taken up for further hearing, this court will consider for passing an appropriate order to the extent of part-heard being released and interim order granted earlier by this Court being vacated.
Interim order if any, granted earlier shall continue till the next date.
Copies of this order shall be sent to the learned counsels appearing for the parties through their WhatsApp/e-mail.
JUDGE Dhakeshori