MAYANGLAMBAM INDUBALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. Ng. Jotindra Luwang, learned counsel appearing for the petitioner.

(2.) Issue notice, returnable within 4(four) weeks.

(3.) Mrs. L. Monomala, learned GA entered appearance and accepts notice on behalf of respondents No. 1 to 6 and Mr. S. Jasobanta, learned counsel entered appearance and accepts notice on behalf of respondent no. 7, hence no formal notice is called for.