STATE OF MANIPUR Vs. ALL MANIPUR PENSIONERS ASSOCIATION

JUDGEMENT

(1.) Mr. S. Nepolean, learned senior Government Advocate assisted by Mrs. RK Emily, learned Deputy Government Advocate, appears for the appellants and Syed Murtaza Ahmed, learned counsel, appears for the respondents.

(2.) It has been brought to the notice of this Court by Mr. S. Nepolean, learned senior Government Advocate appearing for the appellants that the Registry has wrongly listed the Writ Appeal No. 28 of 2006 before this Court today. He fairly submits before this Court that the Writ Appeal No. 28 of 2006 was already disposed of by this Court on 1/3/2016. Challenging the said order, the private respondents preferred SLP in Civil Appeal No. 10857 of 2016 before the Hon'ble Supreme Court and the said appeal was allowed vide order dtd. 11/7/2019. Therefore, the said Writ Appeal No. 28 of 2006 is wrongly posted and the same is not to be tagged with the Contempt Case

(3.) Therefore, Registry is directed not to tag Writ Appeal No. 28 of 2006 along with Contempt Case(C) No. 62 of 2006.