LAWS(MANIP)-2023-4-2

LAISHRAM SANGEETA DEVI Vs. STATE OF MANIPUR

Decided On April 06, 2023
Laishram Sangeeta Devi Appellant
V/S
STATE OF MANIPUR Respondents

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned senior counsel for the petitioners; Mr. U. Augusta, learned junior counsel to Mr. Y. Nirmolchand, learned senior counsel for the respondent No.3 and Mr. M. Rarry, learned Special Counsel appearing for the State has taken notice and appeared before this Court.

(2.) Both the counsel for the parties agreed for disposal of the writ petition at the motion stage itself.

(3.) Mr. Jotendro, learned senior counsel for the petitioners represented that the present writ petition has been filed seeking the prayers as follows :