Manipur High Court
R.K. Khogen Singh & Anr vs Md. M.H. Khan & Anr on 19 June, 2023
Author: Ahanthem Bimol Singh
Bench: Ahanthem Bimol Singh
Item No. 22
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
CONT.CAS(C) No. 194 of 2022
R.K. Khogen Singh & Anr.
...Petitioners
- Versus -
Md. M.H. Khan & Anr.
...Respondents
B E F O R E
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
ORDER
19-06-2023 Heard Mr. Kh. Tarunkumar, learned senior counsel assisted by Ms. Kh. Nirmala, learned counsel appearing for the petitioners.
On the earlier occasion, Mr. Th. Babloo, learned counsel appeared on behalf of the respondents and placed before this Court a letter dated 02-05- 2023 issued by the Joint Secretary (RD&PR), Government of Manipur stating inter alia that the proposal for adjustment/appointment of the present petitioners against available regular vacancies of Progress Assistants (PAs) in the Directorate of RD&PR, Manipur has been sent to the Cabinet Department on 20-03-2023 for placing it before the State Cabinet and it is currently with the State Cabinet and that a request has been made to Mr. Th. Babloo, learned counsel to apprise this Court about the current status of the matter and to seek some more time for complying with the direction given by this Court. On the basis of the submission made by Mr. Th. Babloo, learned counsel representing the respondents and on perusal of the said letter, this Court granted time for complying with the direction given by this Court. However, on two subsequent Page 1 of 2 dates when this case was taken up, Mr. Th. Babloo, learned counsel has not appeared before this Court and on examination of the record, this Court did not find any vakalatnama filed by Mr. Th. Babloo, learned counsel.
In view of the above, learned counsel appearing for the petitioners is permitted to issue notice to the respondents by writing a formal letter requesting them to appear before this Court, either personally or through an appointed counsel, on the next date without fail to defend themselves.
As prayed for, list this case again on 03-07-2023.
A copy of this order be furnished to the learned counsel appearing for the petitioners for doing the needful.
JUDGE
Victoria
NINGOM Digitally signed
by NINGOMBAM
BAM VICTORIA
Date: 2023.06.19
VICTORIA 14:17:18 +05'30'
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