LAWS(MANIP)-2020-7-4

MANIPUR PEOPLES PARTY Vs. STATE OF MANIPUR

Decided On July 02, 2020
Manipur Peoples Party Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) The petitioner by namely Manipur People's Party (MPP) has filed the present writ petition being W.P.(C) No.311 of 2020 seeking the prayers follows:-

(2.) At the time of filing the writ petition itself, the parties in MC[W.P(C)] Nos. 113 and 114 of 2020 were filed the present applications seeking to implead them as party respondents in the writ petition.

(3.) When the matter is taken up today, the Ld. Counsel for the petitioner in W.P.(C) No.311 of 2020 is strongly objecting for impleading the applicants in MC[W.P(C)] Nos. 113 and 114 of 2020 as party respondents in the present writ petition.