TH. SABANAM DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) W.P.(C) No 1009 of 2019 has been filed by the petitioner Sabanam Devi to quash the orders dated 22.10.2019, 26.11.2019, 29.11.2019 and 05.12.2019 passed by respondents 2 and 3 respectively.

(2.) W.P.(C) No.1059 of 2019 has been filed by the petitioners ' Khoibam Achou Singh and Thokchom Surangajit Singh to quash the letter bearing No.78 Q Co-op/Case/Civil Revision No.17 of 2019 dated 16.12.2019 addressed to the State Government counsel.

(3.) W.P.(C) No.207 of 2019 has been filed by the petitioners - Yumnam Kumar Singh, Rock and Sabanam Devi directing the respondents to expedite/finalise/execute the process of election of Board of Directors of the Imphal Urban Co-operative Bank Limited, Manipur in view of the notice dated 20.11.2018 issued by the Returning Officer, Election to the Delegates and Board of D rectors of the Imphal Urban Co-op Bank Limited and to consider the representation of the petitioner dated 28.2.2019.