LAWS(MANIP)-2020-10-16

MANIPUR PEOPLES PARTY (MPP) Vs. STATE OF MANIPUR

Decided On October 07, 2020
Manipur Peoples Party (Mpp) Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) The writ petitioner has filed the writ petition seeking the prayers as follows:-

(2.) While pendency of the writ petition, 2(two) Misc.Cases have been filed by the petitioners in MC W.P.(C) Nos.113 and 114 of 2020 seeking the prayers as follows:-

(3.) When the matter is taken up today, I heard Mr. H.S. Paonam, Ld. senior counsel for the petitioner in the main writ petition; Mr. N. Jotendro, Ld. senior counsel for the applicant/petitioner in MC W.P.(C) No.113 of 2020; Mr. Y. Nirmolchand, Ld. senior counsel for the applicant/petitioner in MC W.P.(C) No.114 of 2020; and Mr. H. Samarjit, Ld. GA for the State respondent.