Manipur High Court
Aying Leikai Apunba Lup vs State Of Manipur & 3 Ors on 5 October, 2020
Author: Mv Muralidaran
Bench: Mv Muralidaran
Item No.4 & 5
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 323 of 2020
With
WP(C) No.612 of 2018
(Through video conference)
Aying Leikai Apunba LUP
... Petitioner
-Versus -
State of Manipur & 3 Ors.
... Respondents
BEFORE HON'BLE MR. JUSTICE MV MURALIDARAN 05.10.2020.
When the matter is taken up today, I heard Mr. L. Shyam, learned counsel for the petitioner. Mr. L.Shyam, learned counsel for the petitioner represented before this Court that he wants time to file additional affidavit in this writ petition. Therefore, he seeks three weeks' time whereas Ms. Tezpriya who represented Mr. Lenin Hijam, learned Addl. AG also seeks some more time for filing counter affidavit in this writ petition.
Therefore, post this matter on 18.11.2020 and the learned counsel for the petitioner is permitted to file additional affidavit. In the meantime, the learned counsel for the respondents are directed to file their counters.
JUDGE
John Kom
Yumkha Digitally signed
by Yumkham
m Rother
Date: 2020.10.06
Rother 14:58:05 +05'30'