Manipur High Court
T.D. Ahar Chiru vs State Of Manipur & 2 Ors on 22 April, 2021
Author: Kh. Nobin Singh
Bench: Kh. Nobin Singh
MAYANG Digitally
by
signed
LAMBAM MAYANGLAMBA
M CHANU Item No. 28
CHANU NANDINI
Date: 2021.04.24 IN THE HIGH COURT OF MANIPUR
NANDINI 15:07:56 +05'30' AT IMPHAL
WP(C) No. 552 of 2020
T.D. Ahar Chiru.
...Petitioner
- Versus -
State of Manipur & 2 Ors.
...Respondents
(VIDEO CONFERENCE)
B EF O R E
HON'BLE MR. JUSTICE KH. NOBIN SINGH
ORDER
22-04-2021 When the matter is taken up for consideration, it has been submitted by Shri M. Hemchandra, learned Sr. Counsel appearing for the petitioner that counter has been filed on behalf of the private respondent to which he would like to file rejoinder. Let him do so by the next date. As prayed for by Shri Th. Vashum, learned GA , three weeks' time as last opportunity is granted to him for filing counter in the matter, failing which an endeavour shall be made to dispose of the matter on the next date since the issue relates to the transfer and posting.
Shri Kh. Karl Marx, learned counsel appears for respondent No. 3. List the matter on 26-5-2021.
Copies of this order shall be sent to the counsel appearing for the parties through their WhatsApp/e-mail.
JUDGE Victoria